GIAN SINGH Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2016-9-200
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 16,2016

GIAN SINGH Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) Present writ petition is directed against the orders dated 21.02.2014 (Annexure P-4) and 17.07.2012 (Annexure P-3), both these orders passed by Commissioner, Ferozepur Division, Feorzepur-respondent No.2, whereby the appeal as well as review application filed by the petitioner were dismissed and the impugned order dated 20.07.2011 (Annexure P-2) passed by Additional District Magistrate, Ferozepur-respondent No.4 was upheld, cancelling the arms licence of the petitioner.
(2.) Notice of motion was issued and in compliance thereof, reply has been filed on behalf of the respondents.
(3.) Heard learned counsel for the parties.;


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