- (1.) Heard Sri Vivek Manishi Shukla, learned counsel for the petitioner and learned Standing Counsel.
(2.) By means of present writ petition, the impugned orders dated 21.12.2005 and 14.09.2006 passed by the respondent no.1 i.e. Commissioner, Lucknow Division, Lucknow and order dated 28.05.2003 passed by respondent no. 2, District Magistrate, Sitapur are under challenge.
(3.) Facts in brief as submitted by the learned counsel for the petitioner are that the petitioner was holder of licence No. 798 Double Barrel Gun, granted by the licensing authority/District Magistrate, Sitapur.;