Shakeel vs State Of U.P. And Another
2021 Latest Caselaw 9683 ALL

Citation : 2021 Latest Caselaw 9683 ALL
Judgement Date : 5 August, 2021

Allahabad High Court

Shakeel vs State Of U.P. And Another on 5 August, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 16451 of 2021
 

 
Petitioner :- Shakeel
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Rahul Saxena
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the petitioner and learned standing counsel for the State-respondents.

The relief claimed in this writ petition is for expeditious disposal of the application for grant of firearm license.

In view of judgment and order dated 30.3.2016 passed in Writ Petition No.13821 of 2016 (Masood Ahmad Vs. State of U.P. and others), there is no need for any separate and further order and the writ petition is disposed of in the same terms and conditions.

The Licensing Authorities/District Magistrates shall act accordingly.

Order Date :- 5.8.2021

SK Goswami

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