Bala Krishna Narayana, J. - (1.) HEARD learned Counsel for the Petitioner and the learned Standing Counsel for the opposite parties.
(2.) THE fire arm licence of the Petitioner was cancelled by the District Magistrate, Pratapgarh -opposite party No. 3, vide order dated 8.5.2003 annexure -1 to the writ petition, on the ground that continuance of Petitioner's fire -arms licence was not in public interest, public peace and public security on account of the Petitioner being involved in case crime No. 30 of 2000 under Sections 395, 397, 447, 448, 286, 504, 506 and 120B I.P.C. Aggrieved from the aforesaid order the Petitioner filed an appeal before the Commissioner, Allahabad Division, Allahabad which was registered as Appeal No. 1752 of 2003 and dismissed by him by the order dated 05.08.2003, copy whereof is annexed as annexure -5 to the writ petition. This writ petition has been filed by the Petitioner with a prayer to quash the aforementioned orders dated 24.01.2003 and 05.08.2003 passed by opposite party Nos. 3 and 2 respectively.
(3.) LEARNED Counsel for the Petitioner submitted that for the offence with which the Petitioner had been charged in case crime No. 30 of 2000, he was tried in S.T. No. 192 of 2006 by Special C.J.M., Kunda, Pratapgarh, State v. Gyanendra Pratap Singh and Ors. and acquitted by him by judgment and order dated 15.03.2007 copy whereof has been filed along with civil misc. application No. 40827 (w) of 2009.;