Neutral Citation No. - 2024:AHC:162705
Court No. - 33
Case :- WRIT - C No. - 24627 of 2024
Petitioner :- Vijay Singh
Respondent :- State Of U.P. And 2 Others
Counsel for Petitioner :- Sharad Kumar Srivastava
Counsel for Respondent :- C.S.C.
Hon'ble Chandra Kumar Rai,J.
1.Heard learned counsel for the petitioner and Mr. Abhinav Prasad, learned
State-law Officer for the State-respondents.
2.The instant writ petition has been filed for the following relief:
"(i) To issue a writ, order or direction in the nature of mandamus
directing respondent No.3 take decision of transfer DBBL Gun No.2621,
bearing licence No.12632/GS."
3. In spite of the order dated 02.09.2024 passed by this Court by which
learned Standing Counsel for the State-respondents was directed to obtain
instruction, no instruction has been received by the learned Standing
Counsel for the State-respondents.
4. Learned counsel for the petitioner submitted that application dated
16.05.2024 for transfer of D.B.B.L. Gun NO.2621 bearing licence
No.12632/GS is pending before the authority since 16.05.2024.
5. Considering the facts and circumstances of the case, without expressing
any opinion on the merits of the issue, the present petition stands disposed
of finally with a direction to respondent No.3/District Magistrate, Kanpur
Nagar to decide the petitioner's application dated 16.05.2024 for transfer of
arms licence of his father in his favour in accordance with law expeditiously
and preferably within a period of six weeks from the date of production of
certified copy of this order after giving opportunity of hearing to the parties
concerned.
Order Date :- 4.10.2024/PS*