Shamsuddin Beg vs The State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 5274 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 5937 of 2012
 

 
Petitioner :- Shamsuddin Beg
 
Respondent :- The State Of U.P. Thru Prin. Secy. Home Civil Sectt. & Anr
 
Petitioner Counsel :- Surya Kant Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devendra Kumar Arora,J.

Notice on behalf of opposite parties has been accepted by learned Chief Standing Counsel.

By means of present writ petition, the petitioner prays for a writ in the nature of mandamus commanding the opposite party no. 2 to grant fire arms' license in respect of DBBL Gun in his favour forthwith.

Submission of learned counsel for the petitioner is that the petitioner applied for the grant of Arms License for the DBBL gun  before the opposite party no. 2 but the same has not been sanctioned so far.

The precise prayer of learned counsel for the petitioner is that suitable directions be issued to the opposite party no. 2 for grant of Arms License for the DBBL Gun  within a stipulated period, fixed by this Court.

In view of the above, without looking into merits of the case, this writ petition is disposed of finally with the direction to the District Magistrate, Barabanki to consider the application for grant of Arms License for the  DBBL gun and decide the same in accordance with law, within a period of three months from the date of receipt of certified copy of this order.

Order Date :- 18.10.2012

ashok