Ramalingam Sudhakar, J.:— Notice. Mr. Ehsan Mirza, learned Dy.AG accepts notice on behalf of the respondents.
2. Going by the nature of relief sought for, and after hearing learned counsel for the petitioner, notice to private respondents is dispensed with. With consent writ petition is admitted to hearing, and taken up for final disposal.
3. Through the instant writ petition, petitioner seeks the following reliefs:—
“Writ of mandamus commanding the respondents to include the name of son of the petitioner, namely, Yadvinder Singh as Proprietor in the licence (sale and keep) being Licence No. HD/Arms/12/85/S&K/J&K and renew/transfer the licence in terms of Arms Act and Rules.”
4. The petitioner claims to be a holder of sale and keep licence of arms and ammunitions under the name and style of M/s. Yadavinder Armoury. It is stated that licence was originally granted in the name of S. Sadha Singh and on the death of original licensee, Smt. Swaran Kaur & Smt. Amrit Pal Kour were included as partners in the business and the said Unit became operational under the partnership concern in the name and style of M/s. Yadavinder Armoury. Learned counsel for the petitioner states that on the death of one of the partner Smt. Swaran Kaur, the licence is being operated by the sole surviving partner Amrit Pal Kaur.
5. The short grievance of the petitioner-Smt. Amrit Pal Kauris that in order to include the name of her son Yadavinder Singh in the sale and keep licence of the Unit, She made formal requests/applications to the authority, but same have not been considered by the Authority till date.
6. The applications/representations made by the petitioner to the Authority are Annexure ‘B’ collectively.
7. Mr. Ehsan Mirza, learned Dy.AG appearing for the respondents submits that the Authority will accord consideration to the claim of the petitioner, as may be directed by this Court.
8. In this view of the matter, the instant writ petition is disposed of by given liberty to the petitioner to make a detailed representation to the respondents. On such representation being filed, Authority shall accord consideration and dispose of the same on its own merits expeditiously, preferably within a period of eight to twelve weeks from the date of receipt of representation alongwith copy of this order.
9. Writ petition is disposed of as above.