MOHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is holder of a gun licence issued to him way back in the year 1948 by the District Magistrate, Karnal is aggrieved by the orders Annexures P-10 and P-11 whereby the licence aforesaid has been cancelled.

(2.) The case of the petitioner is that he was a peace loving citizen and a retired government servant and had not at any stage been involved in any offence nor convicted by any Court. It is submitted that the petitioner was surprised to receive a show cause notice dated 18.5.1978, Annexure P-2 to the petition, whereby the District Magistrate, Sirsa, sought to cancel the licence of petitioner on the following grounds :-

(3.) The case of the petitioner as set out in the pleadings is that with his discharge in the security proceedings there was absolutely no basis for the adverse police report made against him and, as such the impugned orders could not be justified. It has also been urged that the cancellation of the licence merely on the basis of a police report and without application of an independent mind on the matter by the District Magistrate made the order unsustainable.