Saumitra Dayal Singh, J. - (1.) This writ petition has been filed to quash the orders dated 19.05.2010 passed by the District Magistrate, Allahabad and 06.05.2013 passed by the Commissioner, Allahabad Division, Allahabad in respect of cancellation of petitioner's fire arm licence.
(2.) It is the case of the petitioner that he has been politically and socially active in the area of his residence and that owing to such engagements certain rivalries have arisen with some persons, who are not favourably disposed towards him.
(3.) The petitioner had been granted a fire arm licence No. 7580 on 20.08.1982. In 1990, there was a brutal attack made, in which his brother and brother-in-law were killed. It resulted in registration of Criminal Case No. 441 of 1990.;