Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and Sri Rahul Shukla, learned Standing counsel for the State-respondent.
(2.) By means of the present petition, the petitioner has prayed for the following reliefs:- "Issue a writ, order or direction in the nature of Certiorari thereby quashing the impugned orders dated 11.08.2014 passed by Opposite Party No. 3 i.e, District Magistrate, Shrawasti, under Section 17(3) of Arms Act in Case No. 4/2014, as well as the impugned order dated 20.02.2017 passed by Learned Opposite Party No. 2 i.e Commissioner, Devi Patan mandal, Shrawasti in Appeal No. 93, under Section 18 of Arms Act, contained in Annexure No. 1 and 2 to this writ petition. Issue any other suitable writ, order or direction as the Hon'ble Court may deem just and proper. To allow the writ petition with costs throughout."
(3.) The case set forth by the petitioner is that the petitioner was a licensee of NP Bore Revolver (0.32 Bore) bearing license no. 444/II (Revolver) relating to Police Station- Ikauna, District- Shrawasti, the same having been granted by the respondent no. 3, i.e District Magistrate, Shrawasti in accordance with law after following due procedure prescribed under The Arms Act, 1959 (hereinafter referred to as "Act, 1959"). Petitioner contends that on account of some political and previous enmity, an F.I.R was lodged against him which resulted in Case Crime No. 255/2012 under Sections 147, 353 I.P.C at Police Station- Ikauna, District- Shrawasti.;