BALDEVSINH VIRSANGBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Kaushal Modi, learned counsel appearing for Mr.Ashish Dagli, learned counsel for the petitioner and Mr.Rohan Shah, learned AGP, for the State- respondent.

(2.) Challenge in this petition is to the order of the District Magistrate dtd. 21/4/2012 passed by the District Magistrate, Surendranagar, confirmed in appeal by the order dtd. 16/9/2014 by which the petitioners application for procuring arm license has been rejected.

(3.) Facts in brief would indicate that the petitioner is a resident of Sayla. He made an application for procuring a license for N.P.Bore Revolver / Pistol. That application was rejected by the District Magistrate, Surendranagar on 21/2/2012 and an appeal preferred to the authorities and the Home Department also stood rejected.