SURENDRASINH JIVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dated 24.01.2020 passed by the respondent no.2 - District Magistrate, Botad, by which, the application submitted by the petitioner under the'Arms Act'to get license has been rejected.

(2.) Heard learned advocate, Mr. S.M. Kikani for the petitioner and learned AGP MR. Shivam Dixit for the respondents.

(3.) Looking to the issue involved in the present petition, learned advocates appearing for the parties have jointly submitted that this petition be disposed of finally at admission stage.