Allahabad High Court
Ankit Rastogi vs State Of U.P. And Another on 22 March, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 9089 of 2023 Petitioner :- Ankit Rastogi Respondent :- State of U.P. and Another Counsel for Petitioner :- Anil Kumar Pandey,Dhiresh Kumar Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard learned Counsel for the petitioner and learned Standing Counsel.
The present petition has been filed with the following prayers:
"i. issue a writ, order or direction in the nature of mandamus directing the respondent No.2 to grant the Arms License of Revolver/Pistol in favour of the petitioner for security of his life.
ii. Issue a writ, order or direction in the nature of mandamus directing the respondent No.2 to decide the Arms Application of petitioner dated 29.09.2022 within stipulated period which is pending before the respondent No.2 (Annexure No.1 to this writ petition)."
Considering the fact that the matter is to be decided by the respondent no.2, the writ petition is disposed off with a direction to the respondent no.2 to decide the application of the petitioner dated 29.09.2022 filed for grant of firearm license, in accordance with law, with all expeditions preferably within a period of three months from the date of production of a certified copy of this order.
Order Date :- 22.3.2023 akverma