KALPESHBHAI BHANUSHANKARBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for the following relief:

(2.) The prayer suggest that the present writ petition has been filed assailing the orders, which are passed in 2013 and 2017.

(3.) From the facts as stated in the writ petition, it appears that the petitioner has prayed for the arms license and his application was rejected initially by the order dated 11/14/6/2013. In the said order, it was specified that the petitioner can filed an appeal against the said order before the Secretary, Home Department under Sec. 18 of the Arms Act, 1959. The petitioner filed an appeal being No.481 of 2013 before the Secretary, Home Department, which was rejected by the order dtd. 21/12/2017. Being aggrieved, the present writ petition is filed in the year 2021, after delay of five years. No explanation is given in the petition with regard to delay.