KRISHAN CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is petition for quashing orders Annexure P-1 dated 30.6.1989 and Annexure P-3 dated 31.10.1994 passed by District Magistrate, Sangrur (respondent No. 3) and Commissioner (Appeals), Patiala and Ferozepur Division, (respondent No. 2) under the Arms Act, 1959 (for short 'the Act').

(2.) FOR the purpose of deciding the issue raised in the petition, we may briefly notice the facts.

(3.) IN the meanwhile, the respondent No. 3 initiated proceedings for cancellation of the licence issued to the petitioner in respect of rifle of 315 bore. He issued show cause notice to the petitioner and passed order Annexure P-1 for cancellation of the licence. The appeal filed by the petitioner under Section 9 of the Act was dismissed by respondent No. 2 by recording the following reasons :-