SANGEETA CHANDRA, J. - (1.) Oral Application No. 88350 of 2019 This application has been filed within time for recall of order dated 27.3.2019 dismissing the writ petition for want of prosecution. The reasons given in the affidavit are sufficient. The application for recall is allowed. The order dated 27.3.2019 is recalled. Since the matter is old, learned counsel for the petitioner has stated that he is ready to argue the matter on merits today itself. Hence, the hearing has taken place today.
(2.) Order on Order Sheet This writ petition has been filed by the petitioner challenging the order dated 5.5.2008 passed by the District Magistrate, Unnao cancelling the fire arm license of the petitioner and the order dated 21.5.2009 passed by the Commissioner, Lucknow Division, Lucknow rejecting his Appeal.
(3.) It has been submitted by the learned counsel for the petitioner that the petitioner had been granted a fire arm license for a double barrel gun. In 2006, a show cause notice was issued to the petitioner on the basis of the police report submitted by the police station, Sohramua, District Unnao dated 24.8.2006 and the recommendation of the Superintendent of Police, Unnao that the petitioner was an accused in Case Crime No. 102 of 2006 filed under Section 307 / 506(2) IPC.;