SORAB JEHANGIR BAMJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Rashesh Rindani, learned Assistant Government Pleader, waives service of notice of Rule for the respondents. On the facts and in the circumstances of the case, and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided.

(2.) The challenge in this petition, preferred under Articles 226 and 227 of the Constitution of India, is to order dated 16.12.2008, passed by the District Magistrate, Navsari, whereby, the application dated 04.08.2008, made by the petitioner for grant of an Arms licence has been rejected. The order dated 04.02.2011, passed by the State Government in Appeal No.81/09, rejecting the appeal preferred by the petitioner against the order of the District Magistrate, is also impugned.

(3.) The brief factual background of the case is as follows: