Dharmendra Singh vs State Of U.P. & Another
2015 Latest Caselaw 2584 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 54479 of 2015
 

 
Petitioner :- Dharmendra Singh
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- K.S. Chahar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

The petitioner is seeking a direction to the District Magistrate Agra to take a final decision on the application for grant of Fire Arms License on the application filed by the petitioner dated 25.08.2015.

Be that as it may without entering into the merits of the case, it is provided that the petitioner's application shall be considered by a reasoned and speaking order, preferably, within 3 months from the date of filing of certified copy of this order along with copy of the application.

It is made clear that the Court has not considered the claim and contention of the petitioner on merits. The District Magistrate concerned shall take a decision strictly in accordance with law.

The writ petition is finally disposed of.

Order Date :- 23.9.2015

Mukesh Kr.