LAWS(GJH)-2018-7-131

KHIMANANDBHAI GOVINDBHAI JARER Vs. STATE OF GUJARAT

Decided On July 02, 2018
Khimanandbhai Govindbhai Jarer Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of the present writ petition filed under Articles 14, 19, 226 and 227 of the Constitution of India, the petitioner has challenged the order dated 28.5.2012 passed by the District Magistrate, Rajkot refusing to grant licence for NP Bore Revolver / Pistol for his self protection under the provisions of the Arms Act, 1959 as well as the order dated 18.05.2015 passed by the Deputy Secretary, Home Department, State of Gujarat in Arms Revision Appeal No.577 of 2012, by which the appeal preferred by the present petitioner challenging the order of the District Magistrate, Rajkot is confirmed by dismissing the appeal.

(2.) Pursuant to notice issued by this Court, respondent authority has filed affidavit-in-reply opposing grant of any relief in favour of the petitioner.

(3.) The brief facts of the case emerge from the record are as under:-