JAYESH BHIMJI SHERAJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) THIS petition under Article 226 of the Constitution of India has been preferred, inter-alia, with a prayer to quash and set aside the impugned order dated 28.06.2011, passed by respondent No.1, in Weapon Dispute Application No.674/2008.

(3.) MR.Rashesh Rindani, learned Assistant Government Pleader has submitted that the petitioner did not remain present on four dates of hearing, as mentioned in the impugned order, therefore, the Appellate Authority has rightly rejected the appeal.