KHALID DAWOOD HAMDULAY Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Hear Shri G.R. Agrawal, the learned Counsel appearing on behalf of the petitioner and Shri A.G. Mujumdar, the learned AGP appearing on behalf of the respondent.

(2.) The present writ petition is directed against the order dated 02.01.2001 passed by the District Magistrate, Buldana whereby the arms licence (.32 bore pistol) came to be cancelled.

(3.) The learned Counsel for the petitioner has submitted that this Court vide order dated 12th February, 2001 issued Rule and passed the following interim order.