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Judgment
5 paragraphs · 148 wordsManoj Kumar Tiwari, J
According to the petitioner, he applied for firearm licence to the District Magistrate, Udham Singh Nagar on 28.01.2021, however, no decision has been taken on his application.
Learned counsel for the petitioner submits that a report was called from the Local Police and Local Police in its report has not indicated any adverse material against the petitioner, which may justify denial of firearm licence to the petitioner.
In this writ petition, petitioner has sought a direction to the Competent Authority to grant firearm licence to him.
Having regard to the fact that petitioner's application is pending since 28.01.2021, the writ petition is disposed of with a direction to the District Magistrate, Udham Singh Nagar to consider petitioner's application and pass appropriate order, in accordance with law, within ten weeks from the date of production of certified copy of this order