- (1.)RULE. Ms.M.L.Shah, learned APP waives notice of RULE.
(2.)THE petitioner has challenged the order dated 10.03.2010, passed by the Sub-Divisional Magistrate, Bhavnagar as confirmed by order dated 14.07.2010 by the Additional District Magistrate, Bhavnagar.
The petitioner was having license to possess arms. He required renewal of such license since the same was valid upto 31.12.2009. Though he applied for such renewal, he did not produce necessary documents of his agricultural lands. The Sub-Divisional Magistrate therefore by his order dated 10.03.2010 observed that the petitioner does not seem to be interested in renewal of the license. Petitioner's appeal was dismissed by the Additional District Magistrate being time barred.

Counsel for the petitioner submitted that the petitioner would submit all the documents as required by the authorities and he may be given a fresh chance.

(3.)IN above view of the matter, the proceedings are remanded to the Sub-Divisional Magistrate for fresh consideration. For this purpose, the impugned orders dated 10.03.2010 and 14.07.2010 are quashed and set aside. The petitioner shall have four weeks time to submit the documents in support of his application for renewal of arms license. Authorities shall take fresh decision thereafter in accordance with law.
Petition disposed of accordingly. Rule made absolute to the aforesaid extent. D.S. permitted.