JAGAT VIJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The writ-applicant herein approached this Court as an advocate and is required to travel across the State of Gujarat as part of his profession and to take care of his family land which is situated far from the place of his residence.

(3.) The writ-applicant preferred an application 23/2/2018 for grant of arm license under Sec. 13 of the Arms Act, 1959 before the learned Police Commissioner, Ahmedabad - respondent No.2 for self protection vide No.J/656/LicenseBranch/E/922/2019 and the same came to be rejected by order dtd. 16/3/2019.