SAMEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record. With the consent of the learned counsel for the parties, this writ petition is being disposed of at this stage without calling for a counter affidavit

(2.) By means of the impugned order dated 08.06.2012, after suspending the arms license of the petitioner, he has been required to show cause as to why his license should not be cancelled.

(3.) This Court in Civil Misc. Writ Petition No. 58216 of 2005 (Ajay Kumar Gupta Vs. State of U.P. and others) wherein, after considering the Full Bench decision of this Court in the cases of Balaram Singh Vs. State of U.P. and others,1988 AWC 1481, Kailash Nath Vs. State of U.P., 1985 AWC 493 as well as the Division Bench decision of this Court in the case of Sadri Ram Vs. District Magistrate, Azamgarh and others, 1998 ACJ 1449, has held that the arms license cannot be placed under suspension pending enquiry .