REGENT COMPUTRONICS PVT. LTD.

DIGAMBAR PANDA Appellant

V/S

ADDITIONAL DISTRICT MAGISTRATE Respondents

Referred Judgements :-

PONNAMBALAM V. SARASWATI [REFERRED TO]
HASSAN ALI V. COMMR. PLAINS DIVISION [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
JAI NARAIN RAI VS. DISTRICT MAGISTRATE [REFERRED TO]
NANEPPA VS. DIVISIONAL COMMISSIONER BANGALORE DIVISION [REFERRED TO]
MOTI MIYAN VS. COMMISSIONERINDORE DIVISION [REFERRED TO]
KISHORE SINGH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) THE petitioner had one S. B. M. L. gun with license. On 11-9-63 the Additional district Magistrate, Dhenkanal cancelled the license by passing the following order:

(2.) THE writ application has been filed under Article 226 of the Constitution for quashing the aforesaid two orders.

(3.) MR. G. B. Mohanty for the petitioner advanced the following contentions:-

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DIGAMBAR PANDA Vs. ADDITIONAL DISTRICT MAGISTRATE

Referred Judgements :-

JUDGEMENT

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