MADHURIMA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.P.Tripathi, learned counsel for the petitioner and the learned standing for the respondents.

(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 2.4.2013 passed by the District Magistrate/ Licensing Authority, Mau and the order dated 10.10.2013 passed by the Commissioner, Azamgarh Division, Azamgarh in Appeal No. 118/M of 2013.

(3.) Vide order dated 2.4.2013 the petitioner's application for grant of fire arm licence has been rejected by the District Magistrate on the ground that since against the husband and father-in-law of the petitioner, criminal cases are pending, in case licence is granted to the petitioner that may be misused whereas by the order dated 10.10.2013 the appeal filed by the petitioner against the order dated 2.4.2013 has been dismissed.