GAYARAM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) .In exercise of the powers vested by the Government of Madhya Pradesh by Home (Police) Department, Bhopal vide Demi Official letter No.2473/2680/2/8(1) dated 6th June 1972 issued in pursuance of Government of India.

(2.) THIS is a petition under Article 226 of the Constitution of India for issuance of a writ of certiorari or any other writ, order or direction for quashing order dated 9th July, 1973 passed by the District Magistrate, Morena (vide annexure A) revoking the licence of the petitioner under section 17 (9) of the Indian Arms Act. 1959.

(3.) ON behalf of the respondents it is submitted that the impugned order is intra vires. As such, no case is made out for interference.