PIYUSH AGRAWAL,J. - (1.) Heard Shri Shashi Kant Dwivedi, learned counsel for the petitioner, learned standing counsel for the State - respondents and Shri Raj Kumar, learned counsel for the respondent no. 4.
(2.) The present writ petition has been filed for a writ of certiorari quashing the order dated 08.02.2016 passed by the District Magistrate, Deoria and order dated 12.08.2010 passed by the Commissioner, Gorakhpur Division, Gorakhpur (i.e., the respondent no. 2). By the order dated 12.08.2010, the District Magistrate cancelled the firearm licence of the petitioner; whereas, by the subsequent order dated 08.02.2016, the appeal of the petitioner against the order of the District Magistrate has been dismissed.
(3.) Learned counsel for the petitioner submits that the petitioner is licence holder of firearm (revolver) bearing Licence No. 3366/II, which was issued in favour of his father on 05.04.1999 and after the death of petitioner's father, the said firearm licence was transferred in the name of the petitioner on the basis of legal heir. It is stated that on 10.01.2006, the petitioner's firearm was forcibly taken by the Inspector, In-charge. Thereafter, a false report was submitted by the Inspector concerned before the Superintendent of Police. On the basis of the report submitted by the Inspector, the Superintendent of Police, Deoria submitted a report before the District Magistrate on 21.01.2006.;