VANABHAI JIVABHAI BOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Poonam Maheta for the petitioner and learned Assistant Government Pleader Mr.Shahil Trivedi for Respondent State Authorities.

(2.) By way of this petition, the petitioner has challenged the order dtd. 21/2/2022 passed by the Respondent No.2 i.e. District Magistrate and District Collector, Botad whereby an application for armed license preferred by the petitioner has been rejected by the Respondent No.2 vide order dtd. 21/1/2022.

(3.) The order itself provides that if the petitioner is aggrieved by the aforesaid order, the petitioner can prefer an appeal to the Deputy Secretary, Home Department, Gandhinagar within a period of 30 days from the date of receipt of the order.