KANTIBHAI RAMJIBHAI MISTRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed that the order dated 28.07.2014 passed by the respondent No.2 and order dated 27.05.2018 passed by respondent No.1 be quashed and set aside.

(2.) Heard learned advocate Mr.Radhesh Vyas for the petitioner and learned Assistant Government Pleader Mr. Antani for the respondents.

(3.) Learned advocate Mr. Vyas appearing for the petitioner submitted that the petitioner has submitted an application for grant of licence under the Arms Act, 1959 to the respondent No.2.