Mohammad Mustkeem vs State Of U.P. And Another
2016 Latest Caselaw 7675 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - C No. - 59936 of 2016
 

 
Petitioner :- Mohammad Mustkeem
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Bal Krishna Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

The petitioner is seeking a direction to the District Magistrate, Allahabad to decide the application for grant of fire arms license filed by the petitioner in 2014.

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 :- 20.12.2016

Mukesh Kr.