Anjani Kumar, J. - (1.) Heard learned counsel appearing on behalf of the petitioner and the learned Standing Counsel for the contesting Respondents.
(2.) Petitioner aggrieved by an order passed by the Licensing Authority, whereby he has been asked for by the Licensing Authority to show cause as to why for the reasons stated in the aforesaid show cause notice, petitioner's fire-arm licence should not be cancelled. The show cause notice aforesaid purports to impliedly suspend the petitioner's firm-arm licence till the date of appearance and submitting reply to the show cause notice, which is subject to any order passed by the Licensing Authority.
(3.) The petitioner without submitting reply to the show cause notice aforesaid, straightaway rushed up to this Court with the argument that this order of suspension amounts to suspension for indefinite period, which according to the Full Bench of this Court is not permissible, as asserted by learned counsel for the petitioner.;