Devendra Kumar Arora, J. - (1.) Heard Sri Mohd. Wazid Irfan, learned Counsel for the petitioner and the learned Standing Counsel.
(2.) Feeling aggrieved by the cancellation of his fire-arm licence by the District Magistrate, Faizabad, vide order dated 20.8.2007 and rejection of his appeal by the Commissioner, Faizabad, vide order dated 18.9.2008 preferred against the order of cancellation, the petitioner has filed the instant writ petition.
(3.) Submission of learned Counsel for the petitioner is that the petitioner was issued a firearm license of Revolver. An FIR was lodged against the petitioner under Sections 323, 504, 506, 336, 338, 326 IPC at Police Station Raunahi, District Faizabad. A cross FIR was also registered at Case crime no. 414A/2006 under Sections 323/504/506/336/338/325 IPC/ It has been asserted that there was no allegation of use of revolver by the petitioner. On account of pressure exerted by the rival group, a show cause notice was issued on 29.3.2007 as to why his licence may not be cancelled to which petitioner tendered his reply dated 31.5.2007. Thereafter, the firearm license of the petitioner was cancelled by the District Magistrate vide order dated 20.8.2007 without considering the reply submitted by the petitioner, merely on apprehension of petitioner's misusing his firearm.;