KASHINATH JAIRAM SHETYE, SON OF LATE JAYRAM SHETYE Vs. APPELLATE AUTHORITY UNDER ARMS ACT THROUGH ADDITIONAL SECRETARY (HOME) DEPARTMENT OF HOME (GENERAL) SECRETARIAT PORVORIM, BARDEZ, GOA

JUDGEMENT

(1.) Heard the petitioner in person. Mr. D.J. Pangam, learned Advocate General appears on behalf of the respondents.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the petitioner and the learned Advocate General appearing for the respondents.

(3.) The main challenge in this petition is to the order dated 11/02/2019 made by the Under Secretary (Home), refusing the request the application of the petitioner for extension of his validity of his Arms License, which is presently restricted to the State of Goa.