Piyush Sanawar v. State of U.P. and Another

HIGH COURT OF JUDICATURE AT ALLAHABAD

WRIT - C No. - 15678 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 30.12.2021, within stipulated time.

3.Learned counsel for the petitioner submits that aforesaid application has been pending consideration before respondent no. 2 since the year 2021, 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

Counsel for Respondent(s) : C.S.C.

(Vinod Diwakar,J.)

Piyush Sanawar .....Petitioner(s)

State of U.P. and Another .....Respondent(s)