Allahabad High Court
Sudhakar Pandey vs State Of U.P. And Others on 4 January, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 71396 of 2009 Petitioner :- Sudhakar Pandey Respondent :- State Of U.P. And Others Petitioner Counsel :- Dilip Kr. Upadhyay Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Petitioner has approached this court contending therein that application has been moved under section 17 of the Indian Arms Act for grant of fire arm licence on 30.07.2007, but till date said application has not been finally decided either by granting or by refusing the same.
Consequently, Licencing Authority in case till date application has not been decided, is directed to see and ensure that final decision is taken on the application so moved on behalf of the petitioner on 30.07.2007, in accordance with law, preferably within period of next four months from the date of production of certified copy of this order.
With these observations, writ petition is disposed of.
Order Date :- 4.1.2010 T.S.