NIRMALSINHJI MAMUBHA JADEJA Vs. DISTRICT MAGISTRATE VALSAD

JUDGEMENT

(1.) Rule.

(2.) Mr. D. C. Dave and Mr. Y. M. Thakkar, learned Assistant Government Pleaders waives service of Rule. Looking to the urgency of the matters the Rule is taken for hearing today.

(3.) The question for consideration which arises for consideration in this group of petitions can be formulated thus :- "Whether the licensing authority under Sec. 17(3)(b) of the Arms Act, 1959, has power to suspend all licences granted under the Act, by general order ?"