Allahabad High Court
Rizwan Hussain Ansari vs D.M., Mainpuri on 10 January, 2011
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 796 of 2011 Petitioner :- Rizwan Hussain Ansari Respondent :- D.M., Mainpuri Petitioner Counsel :- Abhijeet Mishra Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Grievance of the petitioner is that under the provision of Indian Arms Act for grant of fire arm incense, he has moved an application on 13.0.2010 before the Licensing Authority but till date no final decision is being taken on the same.
As inaction is being complaint on the part of the Licensing Authority, in these circumstances and in this background Licensing Authority is directed to consider the grievance of the petitioner for grant of fire arm license, in accordance with law preferably within six months from the date of presentation of certified copy of this order.
With the above direction present writ petition is disposed of Order Date :- 10.1.2011 Dhruv