SHIVRAJBHAI SHANTUBHAI GOVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring the present writ-application under Article 226 of the Constitution of India, the writ- applicant has prayed for the following reliefs: "(A) This Honourable Court may be pleased to admit and allow this petition;

(2.) Being aggrieved by the said order dtd. 26/11/2019 passed by the respondent no.2, the writ-applicant herein preferred an Appeal under Sec. 18 of the Arms Act, which came to be rejected by an order dtd. 1/6/2022 passed by the respondent no.1 herein on the ground that the father and son, both are holding arms license. The said order is duly produced at Annexure-A.

(3.) As per the submissions made by the applicant in the hearing, there are many instances where father and son both have different arms license in a district, it is on the record of the District Magistrate. But, it does not appear appropriate to make the decision of renewing the self-defense arms license merely considering the family reasons and because the father of the applicant has the self-defense arms license.