RAMZAN AAMADBHAI JEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The writ applicant herein is aggrieved by the order passed by the respondents rejecting the application filed by the writ applicant seeking condonation of delay of 18 months in filing the Arms Appeal. The writ applicant made an application to the learned Collector, Morbi for grant of fire arm license for the purpose of self-protection on 5/1/2017. The respondent No.2 vide order dtd. 7/12/2019 rejected the application for grant of fire arms license.

(2.) Being aggrieved and dissatisfied with the impugned order dtd. 7/12/2019 passed by the respondent No.2, the writ applicant preferred Arms Appeal before the Deputy Secretary, Home Department, Ghandhinagar wherein, there was a delay in filing the said appeal.

(3.) In view of the above, the writ applicant preferred Arms Appeal along with the application seeking condonation of delay. It is submitted that the learned Sec. Officer, Home Department, Gandhinagar by an order dtd. 1/7/2021 rejected the application of the writ applicant on the ground of delay holding that the grounds raised in the memo of the delay condonation application are not satisfactory.