RAMJIBHAI BHAVANBHAI KANETIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the challenge in this petition is to the order dtd. 9/5/2022 passed by the Appellate Authority confirming the order dtd. 7/12/2020 passed by the District Magistrate, Botad, by which, the petitioner's application for Arms license has been rejected.