GADHVI PRAKASH VARJANG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kirtidev Dave, the learned advocate appearing for the petitioner.

(2.) By way of present petition, the petitioner is aggrieved by the order of suspension of the Arm licence of the petitioner passed by respondent No.2 dtd. 11/3/2021, which is duly produced at Annexure "B". The petitioner herein, being aggrieved by the said order dtd. 11/3/2021 passed by respondent authority, is before this Court, invoking Article 226 of the Constitution of India.

(3.) Mr. Kirtidev Dave, the learned advocate submitted that the petitioner herein is having agricultural land in the village Mota Layja of Mandavi Taluka of Kachchh District and is also in ginning works. The petitioner has to move with cash at many places and, therefore, applied for licence of revolver/ pistol. The District Magistrate, Bhuj rejected the application dtd. 7/7/2012. The petitioner preferred appeal under Sec. 18 of the Arms Act challenging the said order, which came to be dismissed by order dtd. 17/6/2015.