MASOOD AHMAD Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The grievance of the petitioner is that he has applied for firearm license vide application dated 17.10.2012 before the District Magistrate, Kaushambi, respondent no. 2 but the said application is not being considered.

(3.) It is noticed that every day several petitions raising similar grievance from practically all the districts are coming up before the Court which is not a good sign rather is indicative of the fact that the Licensing Authorities are either unable to devote time to these applications or are deliberately delaying the same.