Devendra Kumar Arora, J. - (1.) Heard Sri Paavan Awasthi, Advocate holding brief of Sri Apoorva Tewari, and Sri Puneet Chandra, Advocate learned Counsel for the appellants, Sri M.P. Singh, learned Counsel for the respondent no.1 and the learned Standing Counsel.
(2.) The afore-captioned Special Appeals have been preferred by the appellants against the judgment and order dated 3.5.2012 passed by learned Single Judge in Writ Petition No. 2691 (MS) of 2012; Raj Kumar Singh Versus State of U.P. and others and has prayed for expunging the adverse remarks made against them and for setting aside the recovery of costs from the appellants.
(3.) In nutshell, the facts of the case are that one Raj Kumar Singh, resident of village Bani, District Lucknow, had preferred Writ Petition No. 2691(MS) of 2008 against the order of cancellation dated 7.11.2006 passed Sri N.P. Singh, Addl. District Magistrate (Administration), Lucknow, and the order dated 7.2.2008 passed by Sri Vijay Shaker Pandey, Commissioner, Lucknow Division, Lucknow, in Appeal No. 651/2005-06 preferred by the petitioner under Section 18 of the Arms Act against the order passed by the Addl. District Magistrate (Administration), Lucknow, cancelling the licence.;