DILIPBHAI NIRANJANBHAI RAJPURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr. Dhawan Jayswal waives service of rule on behalf of the respondents.

(2.) Having regard to the controversy involved in the present case which lies in a very narrow compass, with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dated 26 th July, 2018 passed by the Joint Secretary, Home Department in Appeal No. 429/2015 and also order dated 9th June/July, 2015 passed by the Collector and District Magistrate, Bhavnagar whereby the firearm license of the petitioner was revoked and confirmed in the appellate proceedings.