Allahabad High Court
Vineet Kumar Goel vs State Of U.P. And Another on 6 August, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 11607 of 2020 Petitioner :- Vineet Kumar Goel Respondent :- State of U.P. and Another Counsel for Petitioner :- Prateek Kumar Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The grievance of the petitioner is that his application for a Fire arm Licence under the legal heirs Category, is pending since 09.10.2019. No final order has been passed on the application aforesaid till date by the respondent no. 2.
Under the circumstances, this writ petition is disposed of with a direction to the respondent no. 2 to decide the application as expeditiously as possible, preferably within a period of 3 months from the date a copy of this order is filed before him.
Order Date :- 6.8.2020 AKT