WPMS/2013/2021
2021 Latest Caselaw 3894 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.2013 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Abhishek Joshi, Advocate for the petitioner.

Mr. G.S. Negi, Addl. C.S.C. for the State of Uttarakhand.

As against the cancellation of the Arms licence of the petitioner, he has preferred an appeal under Section 18 of the Arms Act, which was numbered as Appeal No.01 of 2020-2021, which too has been dismissed by the Commissioner, Garhwal Mandal Pauri, by the judgment of 26.08.2021.

Looking to the nature of proceedings, since it is also the appellate order, which has been put to challenge, this Court is of the view that the writ petition would be amenable, with the writ court, which is seized with the jurisdiction under Article 227 of the Constitution of India.

Hence, the Registry is directed to lay the matter before the court seized with Article 227 of the Constitution of India, in accordance with the roaster.

(Sharad Kumar Sharma, J.) 24.09.2021 Arti