SACHIN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Standing counsel for the State respondent.

(2.) This writ petition has been filed for issuance of writ of mandamus commanding the respondent no.2 to decide the petitioner's application no. 426/2005 pending for transfer of Arms License No. 359 and SBBL Gun No. 33/2704 in the name of petitioner within a stipulated time.

(3.) It is submitted by learned counsel for petitioner that the petitioner has moved an application no. 426/2005 for transfer of Arms License No. 359 and SBBL Gun No. 33/2704 in his name, before respondent no. 2. But the concerned authority has not considered the application of the petitioner.