V.K. Shukla, J. - (1.) THE present writ petition has been filed by petitioner questioning the validity of the order passed by Licensing Authority proceedings to cancel the Gun license of the petitioner and order of its affirmance appeal by the appellate forum.
(2.) THE brief background of the case is that the petitioner is a licensee of fire arm and on account complicity of petitioner in case crime No. 230 of 2006 under Section / of the Arms Act and case crime No. 231 of 2006 under Section of the Arms Act, recommendation was made for initiation of proceeding for cancellation of the fire arm license. On the said recommendation being made, the Licensing Authority has proceeded to issue show cause notice to the petitioner and petitioner submitted his reply contending therein that such criminal cases are out come of malice and false implication is there. The Licensing Authority was not satisfied with the reply so submitted and proceeded to cancel the license. In between qua the criminal cases which had been made basis and foundation for initiation of proceedings, qua one of them trial had taken place before competent criminal court and competent court in its wisdom on 24.10.08 in case No. 59 of 2007 passed order of acquittal. Appeal of petitioner had been taken up and said appeal in question was decided on 15th December, 2008 and thereafter present writ petition in question has been filed. The other case, which was made foundation and basis for cancellation, which had been pending in the shape of case No. 60 of 2007 was also taken up by the competent criminal court and therein order of acquittal has been passed on 7th June, 2010 the copy of the such judgment has also been brought on record.
(3.) WITH the consent of the parties, present writ petition is being taken up for hearing and disposal.;