- (1.) Heard Sri Satyendra Narayan Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 5.11.2014 passed by the District Magistrate, Varanasi in Case No. 35 of 2004 and order dated 28.9.2015 passed by the Divisional Commissioner Varanasi Division Varanasi in Appeal No. C 20141400001738 of 2014.
(3.) Vide order dated 5.11.2014, the District Magistrate has cancelled the fire arms licence of the petitioner with the liberty to the petitioner to sell the revolver within thirty days. Whereas by the subsequent order dated 28.9.2015, the Divisional Commissioner has dismissed the appeal of the petitioner filed against the order dated 5.11.2014.;