- (1.) Heard learned Counsel for the Petitioner and learned standing counsel for the Respondents.
(2.) The fire arm licence granted to the Petitioner was cancelled by Respondent No. 2 by his order dated 19.6.2006 (Annexure-6 to the writ petition) on the ground of his involvement in Case Crime No. 705 of 2005, under Section 304, I.P.C. registered at P.S. Kalyanpur, district Kanpur Nagar. Against the order dated 19.6.2006 was challenged by the Petitioner in an appeal preferred by him under Section 18 of the Arms Act before Respondent No. 1 which was numbered as Appeal No. 190 of 2006 and dismissed by him by his order dated 18.9.2006.
(3.) The instant writ petition has been filed by the Petitioner for quashing the above noted orders dated 19.6.2006 and 18.9.2006, passed by Respondent Nos. 2 and 1 respectively.;