DHRUV KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Nadeem Murtaza, learned counsel for the petitioner and Sri Anoop Chaubey, learned Standing Counsel appearing for the State-Respondent.

(2.) The petitioner is aggrieved by the order dated 02.08.2008 passed by the Licensing Authority, i.e. District Magistrate, Gonda cancelling the fire arm license of the petitioner's rifle and also the order dated 25.08.2010 passed by the Commissioner, Devi Patan Mandal, Gonda dismissing the appeals of the petitioner namely Appeal No. 125 of 2003 and Appeal No. 197 of 2008.

(3.) It has been submitted by learned counsel for the petitioner that the petitioner initially received a show cause notice dated 06.01.2003 sent by the District Magistrate, Gonda wherein it was stated that a police report had been received from the local Police Station - Nawabganj, District Gonda along with a recommendation of the Superintendent of Police dated 02.01.2003 against the petitioner. In the aforesaid police report, mention had been made that the petitioner had been able to secure the fire arm license on the basis of a wrong address mentioned in his application form, whereas the licensee had 22 criminal cases pending against him.