VISHNU SWAROOP SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has challenged the orders Annexure P/1 and P/2. By order Annexure P/2, the District Magistrate on 13.1.2009 upheld the earlier order dated 22.1.2001. On 22.1.2001, the District Magistrate, Bhind, cancelled the arms licence of the petitioner.

(2.) LEARNED counsel for the petitioner submits that the impugned orders are passed on the ground that certain criminal cases are still pending against the petitioner, but during pendency of this writ petition, the petitioner stood acquitted/exonerated from those criminal cases, and therefore, matter needs to be reconsidered. He relied on a judgment passed by this Court in W.P.No.2550/2011.

(3.) THIS Court in W.P.No.2550/2011 (Padam Singh Vs. State of M.P.& Ors.) remitted the matter back to the appellate authority to reconsider the matter and pass appropriate orders in view of subsequent events i.e. alleged exoneration from the criminal cases. This was done on the basis of an earlier judgment of this Court reported in 1999(I) MPWN SN 188 (Jahar Singh v. State of M.P.).