VIKRAMSINH RANJITSINH MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. B. M. Mangukiya, the learned advocate appearing for the writ-applicant and Ms. Jyoti Bhatt, the learned AGP appearing for the respondents.

(2.) By way of present writ-application the writ-applicant herein is aggrieved by order dtd. 18/12/2012 passed by the respondent authority wherein application seeking arms license filed by the writ-applicant dtd. 24/5/2018 duly produced at page-23 Annexure-E came to be rejected by the respondent authority relying on the negative opinion of the learned Sub Divisional Magistrate, Barvala.

(3.) Being aggrieved by the impugned order dtd. 18/12/2012 passed by the learned District Magistrate, Botad and the respondent - State Government in appeal confirming the order passed by the learned District Magistrate in Arms Complaint No.16 of 2019 the writ-applicant herein approached this Court seeking the following reliefs :-