FIROZ HUSSAINBHAI PATANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the order dtd. 6/9/2021 passed by the respondent No.3- Sub-Divisional Magistrate (Rural) below application preferred by the petitioner being Mag./Hathap/Vashi/630/2021 (Annex-"B") and order dtd. 20/10/2021 passed by the respondent No.1- Collector and District Magistrate, Jamnagar in DM/HATHAP/ APPEAL/ No.11/2011 (Annex.- "A").

(2.) The brief facts leading to filing of the present petition read thus:

(3.) Being aggrieved by the said order dtd. 6/9/2021, the petitioner herein preferred an appeal before the District Magistrate, Jamnagar i.e. Respondent No.2 wherein the order dtd. 6/9/2021 passed by the SDM, Jamnagar i.e. respondent No.3 herein came to be confirmed by the District Magistrate, Jamnagar by order dtd. 20/10/2021. While passing the said order, the learned District Magistrate, Jamnagar also placed reliance on the fact that the petitioner herein is arraigned as accused in an FIR filed by the respondent No.4 and in view thereof, the application filed by the petitioner seeking renewal of arms licence came to be rejected and the licence which was held by the petitioner, came to be cancelled.