Ravi Kumar Soni vs State Of U.P. And 2 Others
2018 Latest Caselaw 2248 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 29035 of 2018
 

 
Petitioner :- Ravi Kumar Soni
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Manoj Gautam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard learned counsel for the parties.

The prayer in the present petition is to issue a direction to the respondent No.2 namely the District Magistrate, Mahoba to decide the application of the petitioner dated 8.3.2018 for grant of fire-arm license within stipulated time.

To this innocuous prayer of learned counsel for the petitioner, learned Standing Counsel raises no objection.

In view thereof, without expressing any opinion on the merits of the claim made by the petitioner, the present petition is being disposed of with the direction to the respondent No.2 namely the District Magistrate, Mahoba to decide the application of the petitioner dated 8.3.2018 for grant of fire-arm license, expeditiously, preferably within a period of three months from the date of submission of certified copy of this order, after seeking requisite reports.

Order Date :- 30.8.2018

Jyotsana