Allahabad High Court
Samarjeet Singh vs U.P.Govt. Thru. Prin. Secy. Home ... on 15 July, 2019
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 25 Case :- MISC. SINGLE No. - 19174 of 2019 Petitioner :- Samarjeet Singh Respondent :- U.P.Govt. Thru. Prin. Secy. Home Lucknow & Anr. Counsel for Petitioner :- Ajay Pratap Singh,Kamlesh Singh Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
(Oral) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
This petition has been filed by the petitioner, who is the Manager of RSS Academy Inter College under Police Station Krishna Nagar, Lucknow. He has filed an application for grant of fire arm licence, which has been pending before the District Magistrate, Lucknow since 3.1.2018.
All formalities have been completed including the report from the concerned Police Station, yet no decision has been taken in the matter. A request has been made that the District Magistrate, Lucknow be directed to decide the pending fire arm licence application of the petitioner at the earliest.
Without entering into the merits of the controversy, this writ petition is disposed of with a direction to the District Magistrate, Lucknow to consider the application of the petitioner along with the application of Dr. Ravi Pratap Singh, writ petitioners in Writ Petition No.19161 (MS) of 2019 and pass appropriate orders thereon in accordance with law.
Order Date :- 15.7.2019 Sachin