PRAMOD KUMAR Vs. DISTRICT MAGISTRATE AND OTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the present writ petition the petitioner has prayed for a writ of mandamus directing the respondents to issue a gun licence to the petitioner.

(3.) Briefly stated that the petitioner has applied for a gun licence on 18.5.1999 after the murder of his father on 1.1.1999. FIR of the incident under section 302/34, Penal Code was registered, by the elder brother of the petitioner at Ramnagar Police Station, On 12.10.2001, this Court has given the following directions :