ARUN GUNSHOP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner herein has prayed for quashing and setting aside the communication dtd. 5/10/2020 issued by the Sec. Officer upon the directions of Deputy Secretary, Home Department being No. HTHT/2019/368473/M.

(2.) The petitioner herein is a partnership firm, wherein, Mr. Arun Drupad Sharma, the petitioner herein is a Partner of M/s. Arun Gunshop applied for arms license in Form-VIII for arms and ammunition dealers under Form-A-8, Part-I of the Arms Rules, 2016 by an application dtd. 29/5/2018 before the District Magistrate, Kutchh, which came to be declined by the respondent authority by the impugned order dtd. 5/10/2020.

(3.) Heard Mr. Mrugesh A. Barot, learned advocate appearing for the petitioner and Ms. Dharitri Pancholi, learned Assistant Government Pleader appearing for the respondent - State.