KASHI RAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India whereby the petitioner has prayed for quashing of the order of suspension of the Arms licence, dated 27 -5 -1986 (Annexure R -2), for holding 12 bore gun; passed by S.D.M. Basoda, confirmed in appeal, by the District Magistrate, Vidisha vide Annexure P -1.

(2.) XXX .

(3.) THE licensing authority may, by order in writing, suspend a licence for such period as it thinks fit or revoke a licence, - -