UMMED SINGH Vs. COLLECTOR, MORENA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The instant writ petition under Article 226 of Constitution of India has been filed by the petitioners challenging the order dtd. 23/09/2025 passed by the Collector, District Morena, whereby, the arms licenses of the petitioners have been suspended on account of implication of the petitioners in criminal cases.

(3.) Learned counsel for the petitioners submits that no effective opportunity of hearing has been afforded to them prior to passing the order impugned and the order impugned is non-speaking, therefore, interference by this Court is warranted.