RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record.
(2.) THE petitioner has filed this writ application for quashing the impugned orders dated 30.11.1998 and 26.6.1999 passed by respondent Nos. 1 and 2. The petitioner was a licensee of single barrel gun which was cancelled on 30.11.1998 by respondent No. 2, the District Magistrate, Kanpur Nagar. Aggrieved by the said order, the petitioner filed an appeal before the Commissioner, Kanpur Division, Kanpur, which too was dismissed on 26.6.1999.
(3.) AGGRIEVED by the impugned orders dated 30.11.1998 and 26.6.1999 the petitioner has filed the present writ petition.;