Vijay Singh v. State Of U.P. And 2 Others

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*