ABDUL SALEEM Vs. DISTRICT MAGISTRATE AND OTHERS

JUDGEMENT

(1.) THIS petition has been filed by the petitioner seeking a writ of mandamus to command the respond­ents to take a decision on the application of the petitioner for grant of arm licence.

(2.) LEARNED counsel for the petitioner has submitted that police authorities have already made recommendations in favour of the petitioner for grant of arm-licence. The application of the petitioner is pend­ing since.

(3.) THE petition is disposed of finally with the aforesaid directions.