Ashok Kumar Rana vs State Of U.P. Thru Secy. And 4 ...
2023 Latest Caselaw 14122 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 49791 of 2013
 

 
Petitioner :- Ashok Kumar Rana
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Jagdev Singh,Anupam Shyam Dwivedi,Mahipal Singh,Sudhir Dixit,Utkarsh Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

Supplementary affidavit filed today is taken on record.

Heard learned counsel for the petitioner and learned standing counsel for the State-respondents.

Learned counsel for the petitioner submitted that petitioner is having two fire arm licenses. One license is of DBBL gun and another is of revolver. Both the licenses were earlier cancelled.

He next submitted that he has filed present petition challenging the cancellation of license of revolver as well as Writ- C No. 49790 of 2013 (Ashok Kumar Rana Vs. State of U.P. Thru Secy. and 4 others) challenging the cancellation of license of DBBL gun.

He next submitted that Writ- C No. 49790 of 2013 has been allowed by this Court vide order dated 01.03.2023 and facts of both the cases are identical, therefore, this petition may also be allowed on the same terms and conditions.

Learned standing counsel could not dispute the aforesaid facts.

Accordingly, this petition is allowed in terms of judgment and order dated 01.03.2023 passed in Ashok Kumar Rana(Supra).

Order Date :- 3.5.2023

ADY