JAHANGIR KHAN Vs. STATE OF M P

JUDGEMENT

(1.) Shri Imtiaz Hussain, learned counsel with Shri Ishtiaq Hussain, learned counsel for the petitioner.

(2.) The petitioner by way of present petition filed under Article 226 of the Constitution of India calls in question the legality of order dated 6-7-1998 passed by District Magistrate, Bhopal, whereby, the Arms License No. 17/89 held by the petitioner for 315 bore rifle has been revoked in exercise of power under section 17(3) of Arms Act, 1959.

(3.) The challenge is also to an order dated 23-2-2000 passed by respondent No. 3, the Commissioner, Bhopal division, Bhopal; whereby the appeal preferred by the petitioner against the order of revocation of Arms License has been dismissed.