J.J. Munir, J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing on behalf of the State.
(2.) The petitioner holds two fire arms licenses, being Arms License No.174 entitling him to the use of a Non-Prohibited Bore Rifle and Arms License No.2028, which was for the use of a Non-Prohibited Bore Revolver. It is submitted that the petitioner is politically active and on account of political rivalry in the village, some fictitious cases came to be registered against him which total a figure of seven as per the details depicted in tabular form: JUDGEMENT_240_LAWS(ALL)5_2019_1.html
(3.) On the basis of the pendency of the aforesaid cases, it is claimed that a baseless report was submitted by the Superintendent of Police, Basti, to the District Magistrate, Basti, who issued a show-cause notice dated 26.11.2012, why both fire arms licences of the petitioner, above detailed, may not be cancelled in view of the pendency of the aforesaid criminal cases, from which alone, and without any tangible evidence an apprehension was expressed that the possibility of misuse of the two fire arms cannot be denied and that to permit the licences to remain in force, would not be in public interest.;