STATE Vs. SINGH GUN HOUSE

JUDGEMENT

(1.) These appeals are directed against the judgment and order dated 11-7-2012 passed by the learned single Judge whereby and whereunder three writ petitions viz. OWP No. 496/2011 titled M/s. Fouji Gun House v. State and others, 2012 CrLJ 4601 and OWP No. 497/2011 titled M/s. Singh Gun House v. State and others and OWP No. 540/2011 titled M/s. Suresh Armoury v. State and others came to be determined (for short, impugned judgment).

(2.) Since common question of law and fact is involved in all these appeals, therefore, this judgment will govern all the three appeals.

(3.) District Magistrate made a communication date 3-3-2011 for cancellation of licence granted in favour of writ petitioners and also made order dated 13-4-2011 in terms of which business premises of writ petitioners were searched and material arms and ammunition were seized. Feeling aggrieved, writ petitioners questioned the said orders on the grounds taken in the writ petitions.