TURAAB Vs. STATE OF M P & OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 31.7.2018 passed by Additional Secretary, Home Department, State of M.P., whereby the licence to run the business of sale and repair of arms and weapons has been cancelled.

(2.) The petitioner was a registered/licence owner of shop in the name and style of M/s. Badshah Gun Centre engaged in repairing and sale of weapons and has licence bearing No. Form XI (9-N) 87 and Form XII (8-N) 87. Before passing of impugned order, he was running his business since 1987 under the licence which used to be renewed from time to time by the competent authority. He has been granted the licence by respondent No.3 which was valid till 13.12.2018.

(3.) Petitioner was served with show-cause notice dated 28.11.2017 alleging violation of provisions of Arms Act, 1959 and called upon as to why the proceedings of suspension of licence be not initiated. He was given 7 days' time to submit the response to the said show-cause notice. Immediately, vide order dated 29.11.2017, the Additional District Magistrate has cancelled three TPL/NOC.