NAVDEEP CHANDEL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Krishna Kumar Singh, learned counsel for petitioner as well as learned Standing Counsel for respondents.

(2.) It has been submitted by learned counsel for petitioner that petitioner had made an application for grant of arms license on 31/1/2013 before the District Magistrate, Hardoi and till date the same has not been decided. Accordingly, a prayer has been made for a direction to the District Magistrate, Hardoi decide the application of the petitioner for grant of arms license expeditiously.

(3.) Learned Standing Counsel on the basis of instructions received from District Magistrate, Hardoi has informed this Court that the application of the petitioner has already been rejected by order dtd. 24/8/2013 considering the police report submitted in this regard. It is stated that immediately on the date when the application was rejected, the petitioner again submitted fresh application for grant of arms license which could not be processed in light of the fact that previous application has already been rejected.