DAYA SHANKER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The present writ petition has been filed by the petitioner seeking the following reliefs:

(3.) It is submitted by learned counsel for the petitioner that the petitioner is having DBBL gun license and a show cause notice was issued for cancellation of the license against which the petitioner has filed his reply dtd. 9/10/2020 before the District Magistrate, Ghazipur. The District Magistrate, Ghazipur by order dtd. 18/8/2021 has cancelled the fire arm license of petitioner on the ground that petitioner had purchased 110 bullets from the year 2017 to 2019, however, out of which 37 bullets were used for firing at public place (celebratory firing) and as such the same is the violation of Rule 32 of the Arms Rules, 2016.