BALBHANDRASINH MOHABBATSANGBHAI DODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) The present petition has been filed by the petitioner inter alia, seeking the following prayers.

(3.) The short facts giving rise to filing the present petition are such that the petitioner, by profession, is a Chartered Accountant and having his offices at Botad, Surat and Ahmedabad. He is also an industrialist and to attend all the three offices, the petitioner needs to travel frequently. The petitioner is also having agriculture land, as the father of the petitioner was having about 80 Bighas of agriculture land. It is the case of the petitioner that on many occasions the petitioner has to travel even during night hours and also has to carry valuable and important documents and cash on some occasions. Hence, he had applied for seeking a Fire Arm Licence.