JIGNESH D. PATEL Vs. LICENSING AUTHORITY

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the learned counsel for the parties, matter is taken up for final hearing forthwith.

(3.) The District Magistrate, Daman in exercise of the powers under Sec. 17(3)(b) of the Arms Act, 1959, revoked the petitioner's arm license, vide order dated 8th October, 2018. In appeal, Administrator, Union Territory of Daman and Diu confirmed the order of the District Magistrate.