KUMARBHAI LALJIBHAI MALHOTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before this Court being aggrieved of order passed by the Commissioner of Police, City of Ahmedabad dated 9.7.2004, whereby the licence to possess a weapon is suspended. The petitioner had filed Appeal No.285 of 2004 before the State Government under Section 18 of the Arms Act, 1959. The said appeal, though pending for long, was not heard and decided by the Appellate Authority.

(2.) The petitioner had approached this Court by filing Special Civil Application No. 3118 of 2005, which was not entertained by this Court but then observed as under:

(3.) The appellate authority decided the appeal by order dated 11.4.2005 and dismissed the same upholding the order passed by the Commissioner of Police dated 13.1.2004 (sic- 9.7.2004).