ASHFAK ISMAIL KHATRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned AGP Mr.Sahil Trivedi has tendered affidavit-in-reply. The same is ordered to be taken on record.

(2.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(3.) In the present writ petition, the petitioner has challenged the action of the respondent authorities in refusing him to purchase a new weapon. The petitioner was holding 32 Bore Revolver Number C-6174M, which he purchased on 30/4/2017 from the Gujarat Banduk Bhandar, after obtaining requisite permission and license.