MUKESH KUMAR YADAV Vs. COMMISSIONER LUCKNOW DIVISION LUCKNOW

JUDGEMENT

(1.) Heard Shri Pankaj Gupta, learned counsel for the petitioner, Shri Brijesh Kumar Kuldeep, learned counsel for the opposite party and perused the record.

(2.) Facts in brief of the present case are that petitioner applied for arm licence before the opposite party No. 2/District Magistrate, Hardoi and after verification from Tahsil and concerned police station, licence No. 13597 for NP bore riffle was granted to him and in pursuance to the same, he has purchased riffle No. 0742-07857, same is renewed up to 26.01.2018.

(3.) On 26.08.2013, licensing authority/District Magistrate, Hardoi issued a show cause notice to the petitioner on the basis of the report dated 19.08.2013 submitted by Superintendent of Police, Hardoi on the ground that as two criminal cases i.e. Crime No. 1396 of 2013 under section 30 of Arms Act and Crime No. 1433 of 2013 under Section 3/5, A/8 U.P. Prevention of Cow Slaughter Rules have been registered against him and the same are pending, so why his arms licence be cancelled.