VINOD KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the impugned orders dated 21.12.2010 (Annexure P-3) and 7.6.2011 (Annexure P-4) passed by respondents No. 2 and 3 respectively, revoking the arms licence of the petitioner, he has approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari for quashing the impugned orders.

(2.) Notice of motion was issued and in compliance thereof, written statement on behalf of respondents No. 2 and 3 has been filed.

(3.) Heard learned counsel for the parties.