MOHAMMAD SHARIEF Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Standing Counsel appearing for the respondents. This Court on 10 -9 -2003 granted time to the respondents to file a counter -affidavit. But till date no counter -affidavit is filed.

(2.) BY means of this writ petition, petitioner has prayed for that the a suitable writ, order or direction in the nature of mandamus directing the respondent No. 2 to issue a non prohibited arm license of DBBL to the petitioner within shortest period fixed by this Court.

(3.) HOWEVER , if the petitioner's application for grant of fire arm license has not been disposed off by the licensing authority, licensing authority is directed to dispose off the same within three months from the date of production of certified copy of this order before him. With the aforesaid direction, this writ petition is disposed off finally. Petition disposed off.