AMAR SINHA Vs. DISTRICT MAGISTRATE MUNGHYR

JUDGEMENT

(1.) The petitioner has come up before this Court for issuance of an appropriate writ or order quashing an order passed by the District Magistrate, Munger (Respondent no. 1), as contained in Memo No. 6155 dated 15th October, 1982. appending its copy as Annexure-3 to the writ application, issuing notice to the petitioner to show cause as to why his gun licence No 44 of 1981 be not cancelled under Section 17 (3) of the Arms Act, after suspending his gun licence and directing him to deposit his gun as well the said licence in the Kotwali Police Station within two days of the receipt of the said order.

(2.) The protrial of the relevant facts lie in a very short compass.

(3.) It has been asserted by the petitioner to the effect that before suspending his gun, the petitioner was not given any opportunity to show cause and thus there has been utter violation of the principles of natural justice and that the allegations mentioned in the notice are tor collectoral purpose and oblique motive, besides in the investigation by the police were found to be bar from truth.