Ashish Agrawal v. State of U.P. and Another

HIGH COURT OF JUDICATURE AT ALLAHABAD

WRIT - C No. - 15938 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 17.11.2025, within stipulated time.

3. Learned counsel for the petitioner submits that aforesaid application has been pending consideration before respondent no. 2 since the year 2025, 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 the policy of the State, within a period of eight weeks from the date of production of a certified copy of this order.

April 28, 2026 Shafique

Versus

Counsel for Petitioner(s) : Kapil Kumar Soni, Vinod Kumar Counsel for Respondent(s) : C.S.C.

(Vinod Diwakar,J.)

Ashish Agrawal .....Petitioner(s)

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