ARUN PREMSINGH SUNDARIA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Rutvij Oza, learned advocate for Mr. Dhruv D. Desai, learned advocate appearing for the petitioner and Mr. Ayaan Patel, learned AGP appearing for the respondent authority.

(3.) Mr. Rutvij Oza, learned advocate appearing for the petitioner, submitted that the petitioner herein has applied for grant of a new firearm license for self protection before the respondent No.2 on 4/6/2022 in prescribed form along with requisite documents such as medical certificate, training certificate and also deposited prescribed processing application fees for the same. Mr. Oza, learned advocate submitted that the petitioner herein was called for police verification by the Odhav Police Station in July, 2022. Thereafter, the petitioner received a communication dtd. 15/9/2022 from the respondent No.2 for personal hearing which was to be scheduled on 22/9/2022 however, the said hearing was cancelled and the said was communicated to the petitioner by telephonic call that the petitioner would be informed about the next date of personal hearing.