Atul Kumar Singh vs State Of U.P. And Anr.
2013 Latest Caselaw 6609 ALL

Citation : 2013 Latest Caselaw 6609 ALL
Judgement Date : 25 October, 2013

Allahabad High Court

Atul Kumar Singh vs State Of U.P. And Anr. on 25 October, 2013

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 58854 of 2013
 

 
Petitioner :- Atul Kumar Singh
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Petitioner :- C.S. Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Heard the learned counsel for the petitioner and the learned Standing Counsel.

The petitioner's application for grant of an arms licence is pending consideration before the authority concerned.

The writ petition is disposed of with a direction to the authority concerned to consider and decide the petitioner's application by a reasoned and speaking order within three months from the date of production of a certified copy of this order.

Order Date :- 25.10.2013

Bhaskar

(Tarun Agarwala, J.)

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