Neutral Citation No. - 2024:AHC:184708
Court No. - 33 Case :- WRIT - C No. - 33363 of 2024
Petitioner :- Rajesh Kumar
Respondent :- State of U.P. and Another
Counsel for Petitioner :- Binod Kumar Tripathi
Counsel for Respondent :- C.S.C.
Hon'ble Vikram D. Chauhan,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel.
2. The writ petition is filed with the following prayer:
"A. Issue a writ, order or direction in the nature mandamus directing to the respondent no.2 to transfer the Fire Arm License No.1089 unique ID No.335700006875692015 (Singal Barrel Gun), District-Etah in the name of the petitioner.
B. Issue a writ, order or direction in the nature of writ of mandamus commanding and directing to the respondent no.2 to take final decision on the application moved by petitioner on 06.07.2024, before him."
3. It is submitted by learned counsel for the petitioner that the petitioner has applied for transfer of fire arms licence before the respondent no.2 on 6.7.2024, however, till date the aforesaid application of the petitioner has not been decided by the concerned authority.
4. It is to be seen that before this Court large number of petitions are being filed for directing the licencing authorities to consider the application for grant of arms licence of the applicants. The aforesaid large number of petitions are indicative of the fact that licencing authorities are not considering the applications for grant of arms licence in a time bound manner. The same may be indicative of red tapism, negligence or corrupt practices. The applications of the citizens are required to be considered by the authorities in a time bound manner so that citizens do not face any difficulty on account of pendency of their applications.
5. Learned Standing Counsel submits that application of the petitioner for grant of arms licence would be decided in a time bound manner.
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6. Considering the circumstances of the case and the fact that application of the petitioner for transfer of arms licence is pending consideration before the respondent no. 2-District Magistrate, Etah, it is hereby directed that application for transfer of arms licence of the petitioner shall be decided by the licencing authority within a period of two months from the date of production of a certified copy of this order.
7. With the aforesaid observation/direction, the writ petition is disposed of.
Order Date :- 26.11.2024 D. Tamang
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