SANGEETA CHATU]RVEDI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri A. K. Singh, learned Counsel for the petitioner and learned Standing Counsel appearing for the respondents.

(2.) THIS writ petition was heard on 30th August, 2007 on which date learned standing Counsel produced the file of the petitioner pertaining to grant of arm licence. The records were perused by the Court and the relevant facts noticed from perusal of the record were recorded in the order dated 30th August, 2007.

(3.) BY this writ petition, the petitioner has prayed for a direction commanding the respondents to renew the licence of the petitioner in Form-XII and to grant her licences in Forms XIII and XIV within a stipulated period of time.