Madan Mohan Mishra vs State Of U.P. & Another
2014 Latest Caselaw 9806 ALL

Citation : 2014 Latest Caselaw 9806 ALL
Judgement Date : 10 December, 2014

Allahabad High Court

Madan Mohan Mishra vs State Of U.P. & Another on 10 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 66741 of 2014
 

 
Petitioner :- Madan Mohan Mishra
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Satyendra Narayan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

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

By means of present writ petition the petitioner has challenged the impugned order dated 22.9.2014, by which his application for arm licence has been rejected by respondent no.2.

Learned Standing Counsel has raised a preliminary objection regarding maintainability of the present writ petition on the ground that the petitioner has got alternative efficacious remedy for filing an appeal under the Arms Act before the Commissioner of the Division.

In view of above, the writ petition is disposed of with observations that if the petitioner files an appeal against the impugned order within 15 days' from today, the Appellate Authority will decide the appeal within next three months.

Order Date :- 10.12.2014

RKP