ABDULBHAI OSMANBHAI HALEPAUTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik Jani, the learned advocate appearing for the writ applicant and Mr. Ishan Joshi, the learned Assistant Government Pleader appearing for the respondent - State.

(2.) By way of this writ application, which is filed under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs :-

(3.) The writ applicant herein has preferred an application seeking issuance of license of fire arm on the ground of self-defense as the writ applicant is engaged in construction as well as real estate business. In June 2015, the District Magistrate, Jamnagar had granted the above application preferred by the writ applicant and issued license of Fire Arm (12 Bore Double Barrel Gun) vide Serial No.DM/JMR/III/02/2015 for a period of six months. The said license was going to expired on 31/12/2015. The writ applicant had produce the fire arm before the concerned authority for its inspection from time to time and on 9/12/2015, the license of fire arm was again renewed by the concerned authority and the once again the same was expired on 31/12/2018. On 28/2/2019, the Additional District Magistrate, Jamnagar had renewed the license of fire arm issued to the writ applicant and the same was renewed for about two years and ten months i.e. 28/2/2019 to 31/12/2021.