SANTOSH KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition was dismissed after hearing the counsel for the parties by me vide order dated 30.1.2002 for the reasons to be recorded later on.

(2.) Now here are the reasons for dismissing the writ petition.

(3.) Petitioner who has been denied for grant of fire arms licence by the Licensing Authority, has approached this Court earlier, to the present writ petition. This Court issued a direction, which is Annexure-1 to the writ petition. The direction issued by this Court is quoted below : "Heard Sri Ravindra Mishra, learned counsel for the petitioner. The case of the petitioner is that he has been sanctioned a licence to possess fire arm on 29.4.1995. but the licence is not being issued to him in spile of the fact that about four years have expired. The writ petition is finally disposed of with the direction that the District Magistrate. Etah, respondent No. 2 shall himself look into the matter and pass appropriate orders for delivery of licence to the petitioner if it has already been sanctioned and there is no legal impediment on the completion of necessary formalities by the petitioner."