MANOJKUMAR BHAILAL SAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for following relief:

(2.) The case of the petitioner is that he made an application on 29/7/2016 for grant of pistol/revolver arm licence for personal safety and security which request was turned out by Joint Police Commissioner (Licence Branch), Ahmedabad vide his order dtd. 15/2/2017. According to the petitioner, while rejecting the said request, no adequate opportunity was given to the petitioner, as a result of which the petitioner filed an appeal before the appellate authority under Sec. 18 of the Arms Act, 1959 and the grievance of the petitioner is that though the same having been filed in the month of February 2017 and regular number was given as Appeal No.64 of 2017, still the appellate authority has not taken any decision which the petitioner is constrained to approach this Court.

(3.) When the matter is taken up for hearing, the position with regard to such appeal having been disposed of is not forthcoming on the record and as such learned advocates have requested to dispose of present proceedings with appropriate direction to deal with the appeal within a reasonable period of time if so far no decision is taken.