YARU KHAN Vs. STATE OF RAJ.

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 19/5/2008 passed by the Collector, Bikaner and affirmed by the Divisional Commissioner, Bikaner vide order dtd. 25/8/2022 whereby the Arms License of the petitioner was directed to be cancelled. Learned counsel for the parties submit that the controversy involved in this petition is squarely covered by order passed by this Court in Goverdhan Singh Parihar Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.4452/2019, decided on 10/11/2021), which reads as follows :-