SANJAY NEBHABHAI MULIYASHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Sahil Trivedi, learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present petition has been filed inter alia challenging the orders dtd. 9/8/2019 passed by the District Magistrate, Junagadh rejecting the license under the Arms Act, 1959 ("the Arms Act ") for self-protection and order dtd. 30/12/2020 passed in Appeal No. 206 of 2019 by the Additional Secretary (A & C), Home Department in the State Government confirming the order dtd. 9/8/2019.

(3.) The brief facts of this petition are as under:-