RAM KISHUN UPADHYAYA Vs. STATE

JUDGEMENT

(1.) In Cr.W.J.C. No. 561/94 the petitioner has challenged the order dt. 12-7-1994 of the District Magistrate, Rohtas at Sasaram, in Arms Case No. 84/ 94 (Annexure-2) asking the petitioner to show cause as to why the licence for holding rifle granted to him under the provisions of the Arms Act be not cancelled for violation of the provisions as contained in S. 14(3)(b) of the Arms Act and suspending the licence during the pendency of cancellation proceeding with immediate effect.

(2.) In Cr.W.J.C. No. 418/94 the petitioner has challenged the order dt. 19-3-94 passed by the Commissioner, Purnea Division, Purnea, in Arms Appeal No. 12 of 1993-94, affirming the order dt. 10-7-1994 of the District Magistrate, Purnea, in Case No. 42 / 93, by which the petitioner licence granted under the Arms Act to hold pistol has been suspended.

(3.) The only question for determination is as to whether these two applications are maintainable as criminal writ jurisdiction cases or not.