AKBARBHAI ABDULBHAI SANDHARIYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of Rule on behalf of the respondent-State.

(2.) The present petition under Article 226 of the Constitution of India is filed with the prayer to direct the respondent authorities to renew the arms license of the petitioner and also to direct the respondents to comply with the order at Annexure-F passed by respondent no.2 in Arms/Appeal/Application No.-256 of 2013.

(3.) Learned advocate for the petitioner submits that the applicant is holding a arms license no.97/DM/2006. The fire arm of the petitioner came to be seized on account of an FIR registered with Aslali Police Station against the petitioner where charge-sheet came to be filed. While the criminal case was pending, the license had expired and therefore petitioner applied for renewal of the said license. However, by an order dated 28-01.2009 the District Magistrate dismissed the application for renewal.