Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition has been filed for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 4.3.99 (Annexure-3 to the writ petition) passed by respondent No. 1, the Commissioner, Chitrakoot Dham Mandal, Banda whereby the appeal of the petitioner was dismissed and the order dated 18.7.98 passed by respondent No. 2, District Magistrate, Hamirpur by which the application of the petitioner for grant of arms licence was cancelled.
(3.) The case of the petitioner is that after completing all the formalities he had applied to respondent No. 2, the District Magistrate, Hamirpur for grant of fire-arm licence. When no decision was taken by him, he filed Civil Misc. Writ Petition No. 6577 of 1998 before this Court. The said writ petition was disposed of vide order dated 3.3.98 with a direction to respondent No. 2 to decide the application of the petitioner for grant of arms licence within a period of four months from the date of production of a certified copy of the order. In pursuance of the aforesaid order of this Court dated 3.3.98 respondent No. 2 after considering the report of the police and the report of the Lekhpal rejected the application of the petitioner for grant of arms licence vide order dated 18.7.98. Aggrieved by the aforesaid order dated 18.7.98 he filed an appeal before respondent No. 1, the Commissioner, Chitrakoot Dham Mandal, Banda which was also dismissed vide order dated 4.3.99. Hence, this writ petition.;