PRAVINBHAI BHIKHABHAI SATAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 and 2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the challenge is to the orders dtd. 10/10/2019 and 25/1/2021, by which, the application of the petitioner for grant of Arms License has been rejected.