SUDHIR AGARWAL, J. - (1.) HEARD Sri N.K.Singh, learned counsel for the petitioner, learned Standing Counsel for the respondents and perused the record.
(2.) THE petitioner's gun license has been cancelled by means of the impugned order dated 6th October, 2004 observing that petitioner has misused the same by firing during wedding ceremony and the appeal of petitioner has been rejected by another impugned order dated 19th November, 2004. Learned counsel for the petitioner submitted that in para 6 of his reply to the show cause notice he had categorically stated that he did not open fire during wedding ceremony/procession therefore, impugned orders are bad.
(3.) HOWEVER , from the record it is evident that the said reply has been rejected by District Magistrate in cancellation order observing that the petitioner had actually fired during wedding ceremony/procession and this finding has not been challenged in the entire writ petition.;