VINOD KUMAR TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties. With the consent of learned counsel for the parties, this writ petition is being disposed of at the admission stage. The instant writ petition has been filed with a prayer that the respondent no. 2 may be directed to consider the case of the petitioner for grant of arms licence for SBBL Gun 12 Bore within a reasonable time. Learned counsel for the petitioner submits that after completion of all formalities, the petitioner applied for grant of arms licence for SBBL Gun 12 Bore before the opposite party No. 2 in the month of August, 2008. As his application has not been considered, he moved representation on 24. 11. 2008. After arguing the matter at length, learned counsel for the petitioner submits that he will move a fresh application within one month and a direction may be issued to the District Magistrate to decide the same expeditiously. Now it is settled law that right to life is the fundamental right guaranteed under Article 21 of the Constitution of India. In case a citizen feels that he requires Fire Arm for his personal security then it is the bound duty of the authority concerned to consider and decide the application in accordance to law within a reasonable time. In view of above, it is provided that the opposite party no. 2 is directed to consider and decide the petitioner's fresh application, by a speaking and reasoned order, within six months from the date of receipt of this order, if it is moved within one month from today. With these observations, the writ petition is finally disposed of. .