Anil Kumar, J. - (1.) Heard Sri Dilip Mishra, learned counsel for petitioner, Sri Mahendra Nath Yadav, learned State counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 15.09.2011 (Annexure No. 1) passed by respondent No. 2/Commissioner, Allahabad Division, Allahabad dismissing the petitioner's apepal under Section 18 of the Arms Act, 1959 and order dated 23.03.2005 (Annexure No. 2) passed by respondent No. 3/District Magistrate, Pratapgarh cancelling the petitioner's arms licnese.
(3.) Facts in brief of the present case as submitted by the leraned counsel for petitioner that initially petitioner has been granted arms licnese No. 395/2001 in respect to Revolver No. 3770/01 and license No. 241/97 against SBBL Gun No. 3975 by the Licensing Authority/respondent No. 3.;