LAWS(GJH)-2023-4-2688

AHMEDUDDIN ABDULAZIZ SHAIKH Vs. STATE OF GUJARAT

Decided On April 12, 2023
Ahmeduddin Abdulaziz Shaikh Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present writ-application under Article 226 of the Constitution of India the writ-applicant herein is aggrieved by the order dtd. 17/1/2022 passed by the respondent No.1 in Appeal No.258 of 2020 and the order passed by the respondent No.2 dtd. 16/6/2020 by which the writ-applicant's fire arm license was refused to be renewed.

(2.) Brief facts germane for adjudication of the present writ- application read thus :-

(3.) Being aggrieved by the impugned order dtd. 17/1/2022 passed by the respondent No.1 as referred above the writ- applicant herein is constrained to approach this Court invoking Article 226 of the Constitution of India and has prayed for the following reliefs :-