(1.) THE petitioner is the proprietor of Messrs. Janta Arms Stores at Gaya and is a dealer in arms and ammunitions. For that purpose, he possessed a licence from the year 1959. THE relevant licence with which we have to deal with was in Form XIII. THE licence was renewed from time to time till the end of the year 1969. When the petitioner deposited the necessary fee for renewal of his licence for the year 1970. it was not renewed and the District Magistrate, Gaya (respondent No. 4) by his memo dated the 23rd May, 1970 (Annexure 1 to the writ petition) asked the petitioner to explain certain allegations against his shop. THE petitioner submitted his show cause (Annexure 2). By his order dated the 28th December, 1970 (Annexure 3). respondent No, 4 refused to renew the petitioner's licence and cancelled it. THE petitioner went up in appeal to the Commissioner, Patna Division (respondent No. 3) who by his order dated the 26th May. 1971 (Annexure 6) upheld the order of the Collector and dismissed the appeal. By this petition under Articles 226 and 227 of the Constitution of India, the petitioner prays for quashing of the orders of respondents 4 and 3 as contained in Annexures 3 and 6 respectively.
(2.) THERE were five charges against the petitioner, but respondent No. 4 found only three of them proved or established. They are
(3.) MR. Balbhadra Prasad Singh, appearing for the petitioner, has submitted that respondents Nos. 4 and 3 were not correct in not accepting the explanations of the petitioner. He urged that the allegations against the petitioner did not amount to violation of any condition of his licence or of any provision of the Arms Act or the Rules made thereunder.