HARI OM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Thakur, learned counsel for the petitioner and Mr. Anwar Karim, learned AC to GP-10 for the respondents.

(2.) The application was admitted by a Bench of this Court, vide order dtd. 22/1/2009.

(3.) The present writ application has been filed for setting aside the order dtd. 25/6/2005, passed by Respondent no.3, District Magistrate-cum- Licensing Authority, Saharsa, vide Memo No. 594-2, as contained in Annexure-6, whereby the petitioner's licence for M.P. Bore rifle, bearing Licence No. 30/4758 has been cancelled. Prayer has also been made for setting aside the order dtd. 7/1/2006, passed by Respondent no.2, the Commissioner, Koshi Division, Saharsa in Arms Appeal No. 21 of 2005, as contained in Annexure-7, whereby the order dtd. 25/6/2005, passed vide Memo No. 594-2, by Respondent no.3, the District Magistrate, Saharsa, as contained in Annexure-6, has been upheld.