SANTOSH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. B.N. Pandey, learned counsel for the petitioner and Mr. Manoj Kumar, learned AC to GP-4.

(2.) Since the writ application has been registered on 11/12/2017 but no counter affidavit has been filed till date, this Court is not inclined to adjourn the matter any further.

(3.) The present writ application has been filed for directing the respondent authorities, particularly, respondent No. 3, District Magistrate, Patna to take a final decision on the application filed by the petitioner for Registration of the licensee by making O.D. Entry of the licence of his DBBL gun in the District of Patna.