LAWS(ALL)-2015-12-250

PARAMVEER Vs. STATE OF U.P. AND ORS.

Decided On December 10, 2015
Paramveer Appellant
V/S
State of U.P. and Ors. Respondents

JUDGEMENT

(1.) Heard Sri Akhilesh Kumar, learned counsel for the petitioner and Sri Ajai Kumar Mishra, learned Standing Counsel appearing for the State-respondents.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the order dated 11.8.2014 passed by the District Magistrate, Bulandshahar in Case No. 53/2013 (State Vs. Paramveer), order dated 16.10.2014 passed by the Commissioner, Meerut Division, Meerut in Appeal No. 81 of 2013-14 (Paramveer Vs. State of U.P.) and order dated 23.7.2015 passed by the same appellate authority rejecting the restoration application filed by the petitioner in the appeal.

(3.) Vide order dated 11.8.2014, the petitioner's licence was cancelled by the Licencing Authority/District Magistrate, Bulandshahar; whereas by the order dated 16.10.2014, the appeal filed by the petitioner against the order dated 11.8.2014 has been dismissed in default and vide order dated 23.7.2015, the petitioner's application seeking recall of the order dated 16.10.2014 has been rejected by the appellate authority holding it to be barred by time and not maintainable.