Neutral Citation No. - 2023:AHC-LKO:83708
Court No. - 19
Case :- WRIT - C No. - 11117 of 2023
Petitioner :- Sri Niwas Pandey
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of
Revenue Govt. Lko. And 3 Others
Counsel for Petitioner :- Dinesh Kumar Shukla
Counsel for Respondent :- C.S.C.
Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioner. Notice on behalf of the
respondents No.1 to 4 has been accepted by the office of the
Chief Standing Counsel.
The petitioner has approached this Court with limited prayer
that an arms licence was issued in favour of the father of the
petitioner. Upon the death of the father of the petitioner, the
petitioner had applied for transfer of the arms licence in his
name and it is stated that despite the matter being pending
before the respondent No.2, no decision has been taken.
Considering the facts and circumstances as well as limited
prayer, this Court is of the opinion that no gainful purpose will
be served in keeping the aforesaid petition pending rather ends
of justice can be served by directing the respondent No.2 to
consider and decide the pending request of the petitioner
regarding transfer of arms licence most expeditiously preferably
within a period of four months from the date a certified copy of
this order is placed before the authority concerned.
It is made clear that the Court has not examined the case of the
petitioner on merits and the respondent No.2 shall a decision
strictly in accordance with law.
With the aforesaid, the petition is disposed of.
Order Date :- 19.12.2023
Rakesh/-