CHAUHAN HARESHBHAI CHHANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has preferred the petition for appropriate writ to declare that no licence is required under the Arms Act, 1959 for carrying on his business of manufacturing and trading defensive weapons. The petitioner has also prayed to issue appropriate directions, directing respondent No. 2 to decide the application of the petitioner.

(2.) HEARD Ms. Amin for Mr. Vakharia, learned Counsel for the petitioner and Ms. Panchal, learned AGP for the State Authorities.

(3.) IT appears from the communication at Annexure II on page 27 that if the length of the weapon is 9 inches or more or 2 inches or more, as the case may be, the licence is required to be obtained.