RAJESH KUMAR Vs. DISTRICT MAGISTRATE/LICENCING AUTHORITY

JUDGEMENT

(1.) HEARD learned counsel for petitioners as well as learned Standing Counsel and perused the averments made in the writ petition. It is averred in the writ petition that the petitioners applied for arm licence before the Licensing Authority. The petitioners are running from pillar to post to the office of Licensing Authority by making representation after representation for grant of arm licence, but order is not being passed by Licensing Authority.

(2.) HAVING heard learned counsel for petitioners as well as learned Standing Counsel, I am of the view that the act of the Licensing Authority in not passing order on the application of the petitioners for grant of arm licence is demurrable. The petitioners in the present case succeeded to establish a case for issuing a writ of mandamus mandating the Licensing Authority to pass appropriate order on the application of the petitioners for grant of arm licence, pending before him within three months from the date of receipt of a certified copy of this order, keeping in view the recommendations made by Police Authorities/Sub -Divisional Magistrate, as the case may be. With the aforesaid observation, the instant writ petition is finally disposed of at admission stage.