LADDAN KHAN Vs. COMMISSIONER LKO DIVISION LUCKNOW

JUDGEMENT

(1.) Heard Mohd. Abid Ali, learned counsel for petitioner, learned State counsel and perused the record.

(2.) Facts in brief of the present case are that an arm licence has been granted to the petitioner for revolver N.P. Bore Revolver No. F.G. - 24597 by the Licensing Authority/District Magistrate, Lakhimpur Kheri.

(3.) Petitioner submitted reply on 07.08.2013 and after taking into consideration the reply submitted by the petitioner and material document on record by order dated 05.12.2014 arm licence of the petitioner has been cancelled on the ground that criminal cases are pending against him.