DEVSHIBHAI RAYDEBHAI GADHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) The present petition has been filed by the petitioner inter alia challenging the orders dtd. 25/7/2019 passed by the District Magistrate rejecting the license under the Arms Act, 1959 ("the Arms Act ") for self-protection and order dtd. 29/1/2021 passed in Appeal No.196 of 2019 by the Additional Secretary (Appeals), Home Department in State Government confirming the order dtd. 25/7/2019.

(3.) The petitioner applied for obtaining arms license for self-protection under the provision of the Arms Act, on 5/12/2018 with all the necessary documents. Thereafter, opinion of the District Superintendent of Police and Mamlatdar, Kalyanpur was sought by the office of the respondent No.2 and in their reports, nothing adverse has been found against the petitioner. By the impugned order dtd. 25/7/2019, the application of the petitioner has been rejected. An appeal filed against the said order is also rejected by the order dtd. 29/1/2021 by the appellate authority.