- (1.) Heard Sri Ravindra Nath Rai, learned counsel for the petitioner and learned standing counsel for the State respondents.
(2.) Through this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 3.9.2012 passed by the Licensing Authority/ District Magistrate, Gorakhpur on the application of the petitioner for grant of fire arm licence and order dated 11.4.2013 passed by the Commissioner, Gorakhpur Division, Gorakhpur in Appeal No. 15/G-2012 (Manoj Kumar vs. District Magistrate Gorakhpur).
(3.) Vide order dated 3.9.2012 the application of the petitioner for grant of fire arm licence was rejected by the District Magistrate whereas by the subsequent order dated 11.4.2013 the appeal filed against the order dated 3.9.2012 has been dismissed.;