Sunil Kumar vs State Of U.P. And Another
2021 Latest Caselaw 8457 ALL

Citation : 2021 Latest Caselaw 8457 ALL
Judgement Date : 22 July, 2021

Allahabad High Court

Sunil Kumar vs State Of U.P. And Another on 22 July, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 15714 of 2021
 

 
Petitioner :- Sunil Kumar
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Anil Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Anil Kumar Mishra, 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 Authority/District Magistrate shall act accordingly.

Order Date :- 22.7.2021

Shekhar

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