RANJITBHAI BICCHUBHAI KHUMAN Vs. DISTRICT MAGISTRATE, AMRELI

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule on behalf of the respondents.

(2.) The present writ petition has been filed, inter alia seeking a direction for quashing and setting aside the order dtd. 8/4/2021 passed in Arms Case No.18-C/2019 and the order dtd. 2/11/2019 passed by the respondent no.1 rejecting his appeal for renewing his arms licence with respect to 0.32 N.P. Bore Revolver / Pistol.

(3.) At the outset, learned advocate Mr.Dave, appearing for the petitioner has submitted that the impugned order is required to be set aside. Since the same travels beyond the scope of Sec. 14 of the Arms Act. It is submitted that though there was positive opinion in favour of the petitioner, the application filed by the petitioner seeking renewal has been rejected on irrelevant grounds and hence, the order may be set aside.