RAMESH Vs. STATE

JUDGEMENT

(1.) BY this petition under Art. 226 of the Constitution the petitioner seeks to challenge the order dated 17th Sept. 1990 passed by the Additional District Magistrate, Indore in exercise of powers conferred by S. 17 (3) (b) of the Arms Act, 1959, here in after called 'the Act' thereby revoking the petitioner's licence. It is an admitted position that before passing the impugned order filed as Annex. 'C' to the petition, the petitioner was not either noticed or afforded an opportunity of being heard.