HANUMAN PRASAD TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) By means of the present writ petition, the petitioner has challenged the order dated 20.04.2017 passed by the Commissioner, Faizabad, a copy of which is Annexure No.1 to the petition, by which the appeal preferred by the petitioner under the provisions of Arms Act has been rejected.

(3.) Learned counsel for the petitioner while seeking to challenge the said order has contended that the appellate authority has considered the interim order dated 07.10.2013 passed by a Division Bench of this Court in Writ Petition No.3268 (MB) of 2012 and the consequential Government Order dated 08.11.2013 that had been issued with respect to the arms licenses which were being granted in a discriminatory manner. The High Court being apprised with the misuse of such arms licenses and also the menace of celebratory firing was constrained to pass the order dated 07.10.2013.