JAYESH BHIMJI SHERAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged in this petition filed under Article 226 of the constitution, the orders passed by the competent authorities under the Arms Act whereby restoration of licence of the petitioner for possessing arm-gun is refused.

(2.) The District Magistrate rejected the application of the petitioner by his order dated 21st June, 2012. The Appellate Authority dismissed Appeal No.674 of 2012 by impugned order dated 21st May, 2015 confirming the order of the District Magistrate.

(3.) The facts of the case are always relevant, hence, may be set out. The case of the petitioner is that he is a businessman having dealership of two companies-one is an American based company, having factory at Pune, which manufactures engines used in fishing boats, ships and trucks; the petitioner is also a dealer of another company situated at Kohlapur which manufactures gear boxes and marine spare parts.