KHANJI MOHAMMAD SAIYED GULAMRASOOL Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

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

(2.) In this writ petition, the petitioner has prayed for quashing and setting aside the order dtd. 29/9/2021 passed by the respondent pursuant to which the license of fire arm is revoked.

(3.) The brief facts of the case are as under:-