KANSHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS matter arises under the Arms Act. In this case, licence of the petitioner -appellant under the Arms Act was cancelled by the Licensing Authority after giving due notice to him. Against that order, the petitioner -appellant filed an appeal before the Appellate Authority, which was dismissed. Thereafter, a writ petition was filed, which was rejected by the learned single Judge vide his Judgment dated 6.5.1999 on the ground that the impugned orders passed by the Licensing Authority as well as the Appellate Authority do not call for any interference.

(3.) IT is contended by Mr. H.S. Sandhu, the learned Counsel appearing for the petitioner -appellant that the Impugned order passed by the Licensing Authority is hot based on any relevant material on record against the appellant and even the appellate authority has also failed to consider this aspect of the matter.