Akhilendra Kumar Yadav vs State Of U.P. And 4 Others
2023 Latest Caselaw 1505 ALL

Citation : 2023 Latest Caselaw 1505 ALL
Judgement Date : 13 January, 2023

Allahabad High Court

Akhilendra Kumar Yadav vs State Of U.P. And 4 Others on 13 January, 2023

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 517 of 2023
 

 
Petitioner :- Akhilendra Kumar Yadav
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sushmita Mukherjee,Abhijeet Mukherji
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

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

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 :- 13.1.2023

SK Goswami