MEGHUBHA MULSANGJI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India, the writ-applicant herein has prayed for the following reliefs :-

(2.) Brief facts leading to the filing of the present writapplication read thus :- The writ-applicant is a retired Dy. S. P. Officer and is currently working as an agriculturalist. The writ-applicant also owns agricultural lands in Gujarat. It is submitted that the writ-applicant requires firearm license for protection of crop as lot of damage is caused to the crops by the animals. The writapplicant made an application dtd. 18/12/2018 for renewal of firearm license. The license was renewed upto 31/12/2021. Thereafter again on 23/12/2021 the writ-applicant made an application for renewal of firearm license. The respondent No.3 - Sub Divisional Magistrate, Patan rejected the said application by order dtd. 24/5/2022. Being aggrieved by the said order the writ-applicant preferred Appeal being Appeal No.7 of 2022 which came to be rejected by order dtd. 16/1/2023 passed by the respondent No.2. Being aggrieved by the orders dtd. 24/5/2022 and 16/1/2023, the writ-applicant herein has preferred present writ-application.

(3.) Heard Mr. Parth Kikani, the learned advocate appearing for the writ-applicant and Mr. Rohan Raval, the learned AGP appearing for the respondent No.1 - State.