KANTIJI ATMARAM THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr. D. R. Chauhan waives service of Rule for the respondent-State.

(2.) CHALLENGE in this petition under Article 226 of the Constitution of India is order dated 12/2/2008 passed by the Appellate Authority under Section 18 (1) of the Arms Act and Rule 55 of Arms Rules, 1962 by which Appeal No. 618 of 2007 preferred by the appellant against the order of rejecting application for renewal of license of a weapon by the District Magistrate dated 12/8/2005 came to be rejected on the ground of delay in preferring the appeal beyond the prescribed time limit.

(3.) THE consideration of the Appellate Authority was that the delay inordinate and no sufficient cause was shown by the appellant to condone such delay.