RASUL KHA Vs. STATE OF M P

JUDGEMENT

(1.) Heard. This writ appeal has been filed by the appellant/writ petitioner challenging the order dated 22-3-2012 passed by the learned Single Judge of this Court in Writ Petition No. 694/2012.

(2.) Briefly stated, a writ petition under Article 226 of the Constitution of India was filed by the appellant challenging the order dated 10-1-2011 passed by the Commissioner, Ujjain Division, Ujjain in Appeal No. 67/2008-09, dismissing the appellant/writ petitioner's appeal filed against the order passed by the District Magistrate, Shajapur, cancelling the writ petitioner's arms license.

(3.) The aforesaid writ petition was dismissed by the learned Single Judge vide order dated 22-3-2012 by observing that "this Court is of the view that no case for interference is made out in the matter, the petition stands dismissed".