MUMTAZ RASOOL ADVOCATE Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONER is a holder of firearm license. He has been served with a show cause notice dated 18.03.2009 calling upon the petitioner to show cause within 15 days as to why his firearm license be not cancelled on the charges mentioned in the notice. Having regard to the seriousness of the charges the liecense of the petitioner has also been placed under suspension. It is against this order that the present writ petition has been filed. From the order it is apparent that 30.03.2009 was the date fixed for hearing of the matter and for the reply being filed by the writ petitioner before the said date. Admittedly the petitioner has not submitted any reply and 03.06.2009 is the next date fixed. It is further stated that the firearm has already been deposited with licensed armed dealer. In these set of circumstances, the Court is of the considered opinion that no interference against the order of suspension is warranted. The petitioner may submit his reply to the show cause notice, on or before 03.06.2009, along with a certified copy of this order and in case the reply is so filed, the District Magistrate shall conclude the proceedings initiated under the impugned notice, preferably within two months thereafter. The deposit of firearm shall be subject to the orders to be passed by the District Magistrate, as indicated above. Writ petition is disposed of.