HARIOM SHANTILAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Art. 226 of the Constitution of India, in which, the petitioner has prayed that the order dated 04.08.2016 passed by the District Magistrate and the order dated 18.12.2018 passed by the Joint Secretary, Home Department be quashed and set aside and thereby respondent be directed to issue arms license to the petitioner.

(2.) Heard learned advocate, Mr. Rohankumar Amin for the petitioner and learned AGP Ms. Asmita Patel for the respondents.

(3.) It is submitted by learned advocate for the petitioner that the petitioner submitted an application to the respondent no.2 - District Magistrate for grant of license under the provision of the Arms Act, however, the said application of the petitioner came to be rejected by the District Magistrate vide order dated 04.07/08.2018. It is submitted that against the said order, the petitioner preferred Appeal under Sec. 18 of the Arms Act, however, the respondent no.1 rejected the said Appeal and, therefore, the present petition is filed.