Manoj K. Tiwari, J.:— By means of this petition, petitioner has sought following relief:
“Issue a writ, order or direction in the nature of mandamus directing the respondent to decide representation and grant/provide the Gun Licence in favour of the petitioner.”
2. According to learned counsel for the petitioner, petitioner had applied for transfer of Arms licence, which was issued in the name of his father (Late Sri. Yogendra Singh) to himself. Petitioner's application for such transfer is pending before District Magistrate, Haridwar since 08.09.2014
3. Learned counsel for the petitioner submits that a report was called from local police and the Police Station-Manglor, District Haridwar has already submitted a report in favour of the petitioner on 12.04.2016
4. Learned counsel for the petitioner confines her prayer and submits that District Magistrate/Competent Authority be directed to look into the matter within some specific time frame.
5. Accordingly the writ petition is disposed of. Competent Authority/District Magistrate, Haridwar is directed to consider and decide petitioner's application, in accordance with law, within six weeks from the date of production of certified copy of this order.
6. Pending application, if any, stands disposed of accordingly.