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GAURAV YADAV v. UNION OF INDIA AND OTHERS
105
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-8909-2026(O&M) Date of Decision: 30.03.2026
GAURAV YADAV
....Petitioner(s) Versus
UNION OF INDIA AND OTHERS
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Amaninder Preet, Advocate, for the petitioner. Mr.Dharam Chand Mittal, Senior Panel Counsel, for respondent No.1 and 2.
Mr. Udit Garg, Additional Advocate General, Haryana. ****
JASGURPREET SINGH PURI , J. (Oral)
1. The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the action of the respondents in not recommending the transfer of the arms licence on the basis of report dated 25.01.2023 (Annexure P-10).
2. Learned counsel for the petitioner submitted that despite an application having been made for transfer of the arms licence on the basis of Heirloom Policy in the year 2023, neither any action has been taken by the respondents nor any order has been passed.
3. At the outset, Mr. Udit Garg, Additional Advocate General, Haryana has submitted that he has sought instructions in the present case from the concerned authority to state that no order has been passed on the application filed by the petitioner but in case the petitioner files a fresh application before the concerned Licensing Authority, then the same will be considered and decided in accordance with law within a period of three months from the date of receipt of such application.
4. Mr.Dharam Chand Mittal, learned Senior Panel Counsel, has appeared on behalf of respondents No.1 and 2/Union of India and submitted that on a fresh application being filed by the petitioner, the Union of India has no objection in case the same is decided by the concerned Licensing Authority.
5. Learned counsel for the petitioner has submitted that in view of the statement made by the learned Additional Advocate General, Haryana, the present petition may be disposed of accordingly.
6. Ordered accordingly.
30.03.2026 (JASGURPREET SINGH PURI)
rakesh JUDGE
Whether speaking : Yes/No Whether reportable : Yes/No
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