- (1.) HEARD Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed for quashing the impugned orders dated 13. 10. 2003 and 31. 3. 2000 passed by Commissioner, Allahabad Division, allahabad as well as A. D. M. (City), Allahabad respectively.
(3.) THE petitioner is holder of arm licence of SBBL gun No. BE 501 and licence no. 981. The gun licence of the petitioner was cancelled by the District magistrate, Allahabad vide order dated 31. 3. 2000 on the ground that he had obtained licence showing his residence at M. I. No. 127 Kasari Masari, P. S. Dhoomanganj, allahabad whereas he was the permanent resident of Mau aima, P. S. Mau Aima, Allahabad and that a criminal case under sections 323/506, i. P. C. was registered against the petitioner at P. S. Mau Aima in 1992.;