AWNISH HIMANSHU DUBE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS matter was listed on 28/3/2011. The Court passed following order:-

(2.) TODAY, when the matter was called out none is present for the petitioner. The petitioner has approached this Court under Article 227 of the Constitution of India, inter alia challenging the order dated 21/5/2005 passed by the State in the appeal being Appeal No. 296 of 2004 in confirming the order dated 23/7/2004 passed by District Magistrate, Bhuj, rejecting his application for seeking license under the Arms Act 1959.

(3.) THE Court is of the view that the order impugned in this petition is not required to be interfered with for the following reasons, namely:-