Allahabad High Court
Dharmendra Pratap Singh vs District Magistrate Sultanpur on 5 July, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- MISC. SINGLE No. - 3792 of 2010 Petitioner :- Dharmendra Pratap Singh Respondent :- District Magistrate Sultanpur Petitioner Counsel :- R.K.Upadhyaya Respondent Counsel :- C.S.C. Hon'ble Rajiv Sharma,J.
Heard learned Counsel for the petitioner and learned Standing Counsel for opposite party No.1.
With the consent of learned Counsel for the parties, the writ petition is being disposed of finally at the admission stage itself.
Learned for the petitioner submits that a arm license of S.B.B.L. 12 Bore Gun was issued in the name of petitioner's father, namely, Yogendra Pratap Singh, who died on 6.8.1999 and after his death, petitioner applied for successor license of S.B.B.L. 12 Bore Gun in the year 2004 but no action has been taken till date despite moving several representations. Last representation is of 5.6.2010.
Learned Counsel for the petitioner submits that opposite party may be directed to decide the representation dated 5.6.2010 in accordance with law, expeditiously, to which learned Standing Counsel has no objection.
In view of the above, without entering into the merits of the case, the writ petition is disposed of finally with a direction to the opposite party to decide the representation dated 5.6.2010 in accordance with law, expeditiously, say, within a period of three months from the date of receipt a certified copy of this order.
Order Date :- 5.7.2010 Ajit/-