Sanjay Kumar vs The State Of Bihar
2023 Latest Caselaw 4135 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.11815 of 2023
     ======================================================

Sanjay Kumar Son of Late Madan Mohan Sharma, Resident of Adarsh Nagar, Near Court Railway Station, P.S. - Town Police Station, Jehanabad, District- Jehanabad.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Home Department, Government of Bihar, Patna.

2. The Secretary, Home Department, Government of Bihar, Patna.

3. The Division Commissioner, Magadh Division, Gaya.

4. The District Magistrate, Jehanabad.

5. The Superintendent of Police, Jehanabad.

6. The Sub-Divisional Officer, Jehanabad.

7. The Sub-Divisional Police Officer, Jehanabad.

8. The Police Inspector- cum-S.H.O. Town Police Station, Jehanabad.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Pankaj Kumar Jha For the Respondent/s : Mr.Sheo Shankar Prasad (Sc8) ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 29-08-2023

The limited prayer made by the petitioner in the present

case is to direct the District Magistrate, Jehanabad, to dispose of

the pending application of the petitioner dated 16.3.2021, filed

for grant of arms license.

2. The learned counsel for the Respondents submits that in

case, the aforesaid application, filed by the petitioner, for grant

of arms license, is still pending, the same would definitely be

disposed off, in accordance with law, within a fixed time frame.

3. Having regard to the limited prayer made by the Patna High Court CWJC No.11815 of 2023 dt.29-08-2023

petitioner in the present case, I deem it fit and proper to direct

the District Magistrate, Jehanabad, to consider the aforesaid

application, filed by the petitioner, for grant of arms license, in

case the same has not already been disposed off and pass a

reasoned and a speaking order, in accordance with law, within a

period of six weeks of receipt / production of a copy of this

order.

4. The present writ petition stands disposed off on the

aforesaid terms.

(Mohit Kumar Shah, J) Ajay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.08.2023
Transmission Date       NA