ISTIYAK GULAM GAUS KOKANI Vs. HONBLE STATE MINISTER

JUDGEMENT

(1.) By the present Petition, under Article 226 of the Constitution of India, Petitioner has impugned Judgment and Order dated 21 st October 2021 passed by the Respondent No.1 in Appeal No.ALS0919/A-163/POL- 09, rejecting the said Appeal, confirming the Order dated 28 th June 2019 passed by the Commissioner of Police, Nashik i.e. Respondent No.2 herein, in Case No. NAPOAA/Desk-4/Arm License/A.L.Cancel/7076/2018, cancelling the arms license issued to the Petitioner by it.

(2.) Heard Mr. Sonawane, learned Advocate for Petitioner and Mr. Hulke, learned A.P.P. for Respondents. Perused entire record.

(3.) Petitioner is in the business of dairy and farming at Nashik and running a firm by name 'Kokani Dairy Farm'. That, on account of land disputes with his relatives, the Petitioner was issued Arms License as contemplated under the provisions of Arms Act , 1959 (for short, "said Act") in the year 2000 by the Respondent No.2 . Petitioner thereafter purchased one 0.32 Bore Revolver of Wincehster Make and one 0.22 Bore Rifle. The said license has been renewed from time to time and was lastly valid upto 31/12/2019.