REGENT COMPUTRONICS PVT. LTD.

RADHEY SHYAM MAURYA Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

SHEO PRASAD MISRA VS. DISTRICT MAGISTRATE,BASTI) (D.B.) [REFERRED TO]
SATISH SINGH VS. DISTRICT MAGISTRATE,SULTANPUR AND OTHERS [REFERRED TO]
ASHISH TRIPATHI VS. STATE OF U.P. [REFERRED TO]
HIRAMANI SINGH VS. STATE OF U.P. AND ANOTHER [REFERRED TO]
RAJESWAR SINGH YADAV VS. STATE OF U.P. AND OTHERS [REFERRED TO]
RAM SANEHI VS. COMMISSIONER LUCKNOW,DIVISION,LUCKNOW AND OTHERS [REFERRED TO]
IFTIKHAR KHAN VS. STATE OF U P [REFERRED TO]
ISHWAR ALIAS BHURI VS. STATE OF U P [REFERRED TO]
GAYADIN VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Shri M.P. Yadav, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents. The present writ petition has been filed challenging the order dated 6.2.2009 passed by the District Magistrate Mau, whereby firearm licence of the petitioner has been cancelled.

(2.) Petitioner preferred an appeal against the order of the District Magistrate, which was also rejected by the order dated 3.9.2009.

(3.) Petitioner is licencee of 315 Bore rifle bearing number 06280 and 32 Bore revolver. The show cause notice dated 8.5.2008 has been served upon the petitioner and the petitioner submitted his explanation denying all the allegations made therein.

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RADHEY SHYAM MAURYA Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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