GANGARAM MATHURBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) Heard Mr. H.N. Sevak, the learned advocate appearing for Mr. M.M. Tirmizi, the learned advocate appearing for the petitioner and Mr. Ayaan Patel, the learned AGP for the respondent State.

(3.) The petitioner herein made an application dtd. 16/6/2012 for grant of licence of arms under Sec. 13 of the Arms Act, 1959 before the learned Collector i.e. respondent No.2 herein, for self protection, which came to be rejected by order dtd. 10/9/2015 on the ground that the petitioner has not produced any documentary evidence in support of the monetary/ financial risk with regards to the petitioner's business.