Anil Kumar, J. - (1.) HEARD Sri Pankaj Verma, learned Counsel for Petitioner and Sri Rakesh Kumar Srivastava, learned State counsel for Respondents.
(2.) BY means of present writ petition, Petitioner has challenged the order dated 5.9.2007 ( Annexure No. 1) passed by opposite party No. 1, Commissioner, Devi Patan Division, Gonda District Gonda and the order dated 4.9.2006( Annexure No. 2) passed by opposite party No. 2, District Magistrate, Gonda. The facts, in brief, as stated by learned Counsel for Petitioner are that the licensing authority/ District Magistrate, Gonda granted a fire arm licence No. 317 for SBBL Gun No. 8966 to the Petitioner.
(3.) ON 16.8.2005, a show cause notice was served to the Petitioner by licensing authority inter alia stating therein that why his licence should not be cancelled. The said notice has been issued on the basis of report submitted by Superintendent of Police,Gonda on 13.8.2005.;