GIANOBA Vs. COLLECTOR (ADDITIONAL DISTRICT MAGISTRATE)

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution for the issue of a writ of certiorari or other appropriate writ or direction for quashing the order of the Collector, Medak at Sangareddy, D/- 25 7-1962 cancelling the Gun licences issued to the two petitioners who are-brothers.

(2.) It is averred in the affidavit that a Head, constable of the Police Station at Jagipet came and made enquiries on certain petitions said to have been filed by one Yadhav Rao and Maha. rudrappa before the Circle Inspector, that the petitioners submitted their explanation in writing to the Circle Inspector, and that after sometime when they were informed that an adverse order was passed they applied for a copy of the order. They received a memo from the Collector-Medak, stating that a copy of the endorsement could not be given.

(3.) This order is impugned firstly on the-ground that it is based solely on the recommendation of the Superintendent of Police; secondly that the order aces not disclose reasons for the cancellation; and thirdly that on principles of natural justice, a notice should have been given to the petitioners and heard before their licences are cancelled.