KANTILAL JIVABHAI TERAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) In the present writ petition, the petitioner has assailed the order dtd. 30/11/2019 passed by the District Magistrate and the order dtd. 1/4/2021 passed by the Home Department rejecting the request of the petitioner to grant him the arm license.

(3.) The brief facts of the case are as under:-