HARDEVSINH TAKHUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ application is filed under Article 226 of the Constitution of India seeking the following reliefs :-

(2.) The brief facts leading to germane to the present writ application are stated thus :-

(3.) The writ applicant being aggrieved by the said order dtd. 30/8/2019 preferred an appeal under Sec. 18 of the Arms Act before the State being Hathiyar Vivad Arji No.250 of 2019. The said appeal came to be dismissed by order dtd. 4/1/2021. The order passed by the Appellate Authority in Hathiyar Vivad Arji No.250 of 2019, operative paragraphs reads thus:-