DEVENDRA KUMAR UPADHYAYA, J. - (1.) Supplementary affidavit filed by the petitioner, is taken on record.
(2.) Heard Sri Ravi Nath Tilhari, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.
(3.) By instituting these proceedings under Article 226 of the constitution of India, the petitioner has assailed the order dated 07.03.2009, passed by the Additional District Magistrate (Administration), Lucknow, whereby the Arms License No. 14772 in respect of Riffle No. AB-049553 owned by the petitioner has been cancelled. The petitioner has also challenged the order dated 29.04.2009, passed by the Appellate Authority whereby appeal preferred by the petitioner against the order dated 07.03.2009 was dismissed.;