- (1.) Heard Sri Anand Mani Tripathi, learned counsel for the petitioner, Sri Manendra Nath Yadav, learned Standing Counsel for opposite parties and perused the record.
(2.) By means of present writ petition, petitioner has challenged the order dated 03.10.2013 passed by opposite party no.4/ Additional District Magistrate (City- Transgomti), Lucknow by which his application for grant of arm license has been cancelled as well as the order dated 08.01.2014 passed by opposite party no. 2/ Commissioner,Lucknow Division, Lucknow dismissing the petitioner appeal.
(3.) Fact, in brief, as submitted by the learned counsel for the petitioner are that petitioner is a leader of Kisan Union, there is danger to his life from Bhoo Mafia as such he moved an application for grant of license to the licensing authority/ Additional District Magistrate (City-Transgomti),Lucknow. By order dated 07.03.2006 petitioner's arms license no. 393/PS Gudamba/Lucknow/ 06 NP Bore Rifle No. AB 05-13266 I.O.F. 315 Bore was granted to him.;