ANIL KUMAR,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel and perused the record.
(2.) With the consent of learned counsel for the parties, who are present today, the present writ petition is being decided at the admission stage.
(3.) By means of present writ petition, petitioner has challenged the order dated 30.11.2016 passed by opposite party no. 1/District Magistrate, Barabanki whereby a show cause notice under section 17 (3) of the Arms Act, 1959 has been issued requiring him to submit his explanation as to why his arm license should not be cancelled. I have heard learned counsel for parties and perused the record.;