Sri Niwas Pandey v. State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue Govt. Lko. And 3 Others

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/-