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Judgment
Murali Purushothaman, J
The petitioner is an Ex-service man. Ext.P1 Arms Licence issued to the petitioner expired on 17.04.2017. The petitioner filed Ext.P2 application for renewal of Arms Licence. Pursuant thereto, hearing was conducted on 04.09.2023. At the time of hearing, the petitioner was asked to submit a fresh application and accordingly, he has submitted fresh application for renewal of licence. The grievance of the petitioner is that though the hearing was held on 04.09.2023, no orders have been passed so far. The limited prayer of the petitioner is for expeditious disposal of Ext.P2 application as substituted by fresh application pursuant to the hearing held on 04.09.2023.
Heard the learned counsel for the petitioner and the learned Government Pleader for the respondents.
In the facts and circumstances of the case and having considered the submissions made across the Bar, there will be a direction to the 2nd respondent to consider and pass orders on Ext.P2 application of the petitioner for renewal of licence evidenced by Ext.P3, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of with the above direction.