Allahabad High Court
Ankit Rastogi vs State Of U.P. And Another on 23 April, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:70820 Court No. - 6 Case :- WRIT - C No. - 12945 of 2024 Petitioner :- Ankit Rastogi Respondent :- State of U.P. and Another Counsel for Petitioner :- Gaurav Sisodia Counsel for Respondent :- C.S.C. Hon'ble Dinesh Pathak,J.
1. Heard learned counsel for the parties.
2. The instant writ petition has been filed beseeching the expeditious disposal of the appeal No.1123 of 2023 (Computerized Case No.C202312000001123) pending before Commissioner, Bareilly (respondent no.2).
3. It is submitted that application moved on behalf of the petitioner for firearms licence has been cancelled on 11.07.2023. Having been aggrieved, the petitioner has preferred an appeal which is pending consideration since 9/11.8.2023, despite the fact that both the parties in the appeal are already appeared and case is ready for final adjudication.
4. Learned Standing Counsel has no objection in case a direction is issued for early disposal of the aforementioned matter.
5. In this conspectus, as above, no useful purpose would be served to keep this matter pending, therefore, this Court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case as mentioned in the present writ petition, with a direction to Commissioner, Bareilly (respondent no.2), before whom the aforementioned matter is pending disposal, to decide the same expeditiously, preferably, within a period of three months from the date of receipt of a certified copy of this order.
6. With the aforesaid direction, present writ petition is disposed of.
Order Date :- 23.4.2024/vkg