Sanjay Singh vs State Of U.P. And Another
2024 Latest Caselaw 2904 ALL

Allahabad High Court

Sanjay Singh vs State Of U.P. And Another on 1 February, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:17239
 
Court No. - 6
 

 
Case :- WRIT - C No. - 1926 of 2024
 

 
Petitioner :- Sanjay Singh
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Shree Prakash Giri,Abhinav Mishra,C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

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

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

3. 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.

4. The Licensing Authorities/District Magistrates shall act accordingly.

Order Date :- 1.2.2024

Kushal