RAJABHAI SIDHABHAI PADSARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ petition filed under Art. 226 of the Constitution of India, the petitioner has challenged the order dated 06/03/2012 passed by respondent No.2 refusing to grant license for use of a revolver for his self protection under the provisions of the Arms Act, 1959 as well as the order dated 16.09.2014 passed by the Deputy Secretary, Home Department, State of Gujarat, by which the appeal preferred by the present petitioner challenging the order of the District Magistrate, Bhavnagar is confirmed, by dismissing the appeal.

(2.) Pursuant to the Rule issued by this Court, respondent authority has appeared through learned Assistant Government Pleader Ms.Vrunda Shah and opposed for granting any relief.

(3.) Brief facts, arise from the record, are as under :