JAGAT VIJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) It is the concern of the petitioner that his application for arms licence dtd. 23/2/2018 is not being decided in accordance with the directions issued by this court in Special Civil Application No. 2380 of 2022.

(3.) Mr. Harshadray Dave, learned advocate for the petitioner would rely on the observations made by this court in para 7 of the order passed in Special Civil Application No. 2380 of 2022. The same read as under: