HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - C No. - 15665 of 2026
Court No. - 37
HON'BLE VINOD DIWAKAR, J.
1. Heard counsel for the petitioner and learned standing counsel representing the State-respondents.
2. The present writ petition has been preferred for issuance of a direction in the nature of mandamus commanding the respondent no. 2 to decide the petitioner's application dated 27.02.2023, within stipulated time.
3.Learned counsel for the petitioner submits that Arms Licence No. 1481/DM(F) pertaining to DBBL Gun No. 16341A/2-2004 originally stood in the name of the petitioner's father. After the death of his father, the petitioner moved an application before the competent authority for transfer of the aforesaid arms licence in his favour. It is submitted that the said application has been pending consideration before respondent no. 2 since the year 2023, but no final decision or adjudication has been made thereon till date, despite lapse of considerable time. Therefore, a suitable direction be issued to respondent no.2 to decide the aforesaid application expeditiously, within a stipulated time.
4. In view of the facts and circumstances of the case, the present writ petition
is finally disposed of with a direction to respondent no. 2 to consider and
decide the petitioner's application regarding grant, refusal, and transfer of the
arms licence, strictly in accordance with law, within a period of eight weeks
from the date of production of a certified copy of this order.
April 27, 2026 A. Tripathi
Versus
Counsel for Petitioner(s) : Devendra Kumar Singh Counsel for Respondent(s) : C.S.C.
(Vinod Diwakar,J.)
Bhujbal Singh .....Petitioner(s)
State of U.P. and Another .....Respondent(s)