CHANDRESHKUMAR BHUPATBHAI KARELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Jay B. Trivedi, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondents.

(2.) With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has challenged the orders dtd. 28/6/2018 and 6/6/2019 passed by the competent authorities, by which, the application of the petitioner for an arms licence, in addition to the one he already possesses for protection of crop from cattle has been rejected.