MANOJ KUMAR Vs. COMMISSIONER LUCKNOW DIVISION LUCKNOW

JUDGEMENT

(1.) Heard Sri Anil Kumar Mishra, learned counsel for petitioner, learned State counsel and perused the record.

(2.) Petitioner has been granted an arms license No. 012450/81 in respect to S.B.B.L. Gun 12 Bore of Gun License No. 0556. By means of the order dated 02.12.2010, Licensing Authority had cancelled the petitioner's arms license.

(3.) Needless to mention herein that when petitioner's arms license was cancelled, he was in jail for Sessions Trial No. 1100/2011 State Vs. Manoj Kumar and others and by means of the order dated 15.09.2012, he was acquitted, from the charges levelled against him, by the competent criminal court. Thereafter, the petitioner filed an application for recall of the order dated 02.12.2010 passed by Licensing Authority/District Magistrate, Lakhimpur Kheri on 21/29.10.2014, rejected on the ground that the said authority has no power to recall the order dated 02.12.2010.