DHARAMDEV ARYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Article 226/227 of the Constitution of India is for issuance of writ in the nature of certiorari for quashing the order dated 20.06.2018 passed by respondent No. 4 (P-l) and order dated 04.01.2019 passed by respondent No. 3 (P-2).

(2.) The petitioner was issued Arms licence No. 202-FBD-Aug-92 and since last 26 years, he has never misused the fire arms. Vide order dated 20.06.2018, the license of the petitioner was cancelled on account of registration of criminal cases against him.

(3.) Feeling aggrieved against order dated 20.06.2018, the petitioner preferred an appeal before respondent No. 3, who vide its order dated 04.01.2019 dismissed the appeal of the petitioner (P-2).