RAVINDRA SHIVRAM SALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioner has invoked jurisdiction of this Court under Article 226 of the Constitution of India impugning the Order dtd. 20/7/2011 passed by the Minister for State (Home), Government of Maharashtra i.e. the Appellate Authority, in Appeal No. ALS-0610/A-125/Pol-9 dismissing the said Appeal and confirming the Order dtd. 1/1/2010 passed by the Deputy Commissioner of Police, Head Quarter-1, Mumbai cancelling his arms licence issued by the said authority.

(2.) Heard Mr. Amit Ghag, learned counsel for Petitioner and Mrs. S. D. Shinde, learned APP for Respondent-State. Perused entire record produced before us.

(3.) Petitioner was issued an arms licence bearing No. BO/17/D-Dec/92 by the Deputy Commissioner of Police, Head Quarter-1 i.e. the Competent Authority from the Mumbai Police Commissionerate and in pursuance thereto Petitioner purchased one .32 Bore Pistol and one .12 Bore DBBL Gun.