KANAKSINH MOHANSINH MANGROLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Shrunjal Shah, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent- State.

(2.) Heard Mr.B.B.Naik, learned Senior Counsel with Mr.Parthiv Bhatt, learned advocate for the petitioner and Ms.Shrunjal Shah, learned AGP for the respondent - State.

(3.) By way of this petition under Article 226 of the Constitution of India, challenge is to the order dtd. 9/8/2016 passed by the respondent No.3 as well as the order dtd. 20/12/2018 passed by the respondent No.2 in Appeal No. 362 of 2016, by which, the application for granting an Arms License to the petitioner has been rejected.