- (1.) This intra court appeal impugns the judgment dated 22nd December, 2014 of the learned Single Judge of dismissal of W.P.(C) No.8111/2014 preferred by the appellant. The said writ petition was filed impugning the order dated 6th August, 2014 of the Lt. Governor of Delhi of dismissal / rejection of the appeal under Section 18 of the Arms Act, 1959 preferred by the appellant against the order dated 1st April, 2014 of the Additional Commissioner of Police (ACP) (Licensing) revoking the arms licence of the appellant.
(2.) This appeal came up for admission on 12th February, 2015 when the counsel for the respondents Govt. of NCT of Delhi (GNCTD) and ACP (Licensing) appeared on advance notice and with the consent of the counsels, arguments in the appeal were finally heard and judgment reserved.
(3.) The appellant, claiming to be carrying on business as a Cable TV Service Provider, in the year 2006 applied for and was granted an arms licence which was renewed from time to time. The ACP (Licensing), vide order-cum-show cause notice dated 31st October, 2013 suspended the arms licence of the appellant with immediate effect and called upon the appellant to deposit the licenced weapon with the nearest Police Station immediately and to show cause, as to why the arms licence of the appellant should not be cancelled on the ground of the appellant, at the time of applying for renewal of the licence, having not intimated the factum of his being involved in case FIR No.409/2010 dated 27th December, 2010 under Sections 302/34 IPC of Police Station K.N. Katju Marg, New Delhi and in case FIR No.280/2013 dated 24th August, 2013 under Sections 323/341/336/506/34 IPC of Police Station Rani Bagh, New Delhi, and for which reason the ACP (Licensing) was of the view that the appellant was "not a fit person to hold an arms licence in the interest of public safety at large".;