102 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-500-2026 (O&M) Date of Decision:30.01.2026
PRADEEP KUMAR
....Petitioner(s) Versus
STATE OF HARYANA AND OTHERS
.....Respondent(s)
CORAM: HON’BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Mohit Kakkar, Advocate, for the petitioner. ****
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 mandamus directing
the respondents to issue a new arms licence as well as to permit transfer of the
arms licence in favour of the petitioner under the family heirloom policy.
2. At the outset, Mr. Udit Garg, learned Additional Advocate General,
Haryana submitted on instructions that during the pendency of the present
petition, a detailed order has been passed.
3. In view of the above, the present petition is disposed of with a
liberty to the petitioner that if he is still aggrieved, he may challenge the same
by filing an appropriate petition in accordance with law.
30.01.2026 (JASGURPREET SINGH PURI)
rakesh JUDGE
Whether speaking : Yes/No Whether reportable : Yes/No