Allahabad High Court
Mayank Verma vs District Magistrate,Unnao on 19 March, 2021
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- MISC. SINGLE No. - 7561 of 2021 Petitioner :- Mayank Verma Respondent :- District Magistrate,Unnao Counsel for Petitioner :- Hari Om Pandey,Ashutosh Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioner. Notice on behalf of the respondent No.1 has been accepted by the office of the Chief Standing Counsel.
The submission of the learned counsel for the petitioner is that an application was submitted before the respondent for grant of arms licence, which is pending since 22.10.2018 and no decision has been taken till date.
The submission is that some direction be issued so that the application of the petitioner can be decided expeditiously.
Considering the innocuous prayer, this Court is of the view that no fruitful purpose would be served in keeping the aforesaid matter pending. Accordingly, the writ petition is disposed of with direction to the respondent to consider and decide the pending application of the petitioner most expeditiously preferably within a period of four weeks from the date an authenticated copy of this order is placed before the authority concerned, if there is no other legal impediment.
It is made clear that the Court has not considered the case of the petitioner on merits and the authority shall take a decision independently strictly in accordance with law.
With the aforesaid, the writ petition is disposed of.
Order Date :- 19.3.2021 Rakesh/-