NARPAL SINGH Vs. COMMISSIONER HISAR DIVISION

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the orders dated 13th June, 1997 (Annexure P-4) passed by respondent No. 2 and 8th October, 1998 (Annexure P-6) passed by respondent No. 1.

(2.) According to the petitioner, he is a political man and holds arms licence No. 1269/AL/Narwana but he never misused his weapon. In spite of this, respondent No. 2-District Magistrate, Jind issued a show cause notice dated 3rd April, 1997 (Annexure P-1) on the basis of report made by the Superintendent of Police and the Sub Divisional Magistrate after an inquiry made by them. He submitted his reply dated 21st April, 1997 (Annexure P-2) to the show cause notice specifically stating therein that he was never convicted or sentenced. However, while considering his reply in a correct perspective, respondent No. 2 passed order dated 13th June, 1997 (Annexure P-4) cancelling his arms licence and appeal filed by him was dismissed by respondent No. 1 vide order dated 8th October, 1998 (Annexure P-6).

(3.) In the written statement filed on behalf of respondents, the following particulars of the cases registered against the petitioner have been given:-