GULAB SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondents No.1 to 3. Learned Standing Counsel prays for and is allowed four weeks' time for filing counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter. List after expiry of the aforesaid period. The argument is that by the impugned order dated 15.04.2009, the petitioner's firearm licence has been cancelled without issuing any notice to the petitioner and without affording him any opportunity of hearing. In view of the above, it is provided that the effect and operation of the order dated 15.04.2009 (Annexure No.1 to the writ petition) passed by the District Magistrate, Pratapgarh shall remain stayed till the next date of listing. However, it will be open to the opposite parties to proceed against the petitioner in accordance with law.