CourtKutchehry.com
High CourtsSingle Bench

Gurmail Singh vs Disrict Magistrate Rudrapur And Another

Uttarakhand High Court · Decided on 27 May 2026 · Citation: (2026) 05 UK CK 1207

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Miscellaneous Single No. 1560 Of 2026
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

8 paragraphs · 336 words

Pankaj Purohit, J

1.

The present writ petition has been filed by petitioner seeking a direction to the respondents to take appropriate decision on the application dated 23.11.2024 moved by petitioner for grant of license for a Hand Gun (Revolver/Pistol) under the provisions of the Arms Act, 1959 in a time bound manner.

2.

Petitioner submits that he has moved an application to this regard to learned District Magistrate, Udham Singh Nagar on 23.11.2024 (Annexure No.2 to the writ petition). On the said application, the requisite report was called by the District Magistrate after forwarding the same to SSP as well as to revenue authorities.

3.

It is submitted by learned counsel for petitioner that SDM, Rudrapur has forwarded the report to the office of District Magistrate in August 2025. Despite the report having been received in the office of District Magistrate, Udham Singh Nagar, the application moved by petitioner is still pending, therefore, petitioner is before this Court.

4.

Learned counsel for petitioner has made an innocuous prayer before this Court for a direction to respondent No.1-District Magistrate, Udham Singh Nagar, to consider and decide the application of petitioner expeditiously.

5.

Per contra, learned State Counsel submits that the case of petitioner was not recommended by the police for grant of license.

6.

Be that as it may, application moved by the petitioner is still pending. District Magistrate, Udham Singh Nagar, has to consider and decide the said application in accordance with law, on the basis of report/recommendation submitted by SSP and revenue authorities.

7.

Accordingly, the writ petition is disposed of. Respondent No.1-District Magistrate, District Udham Singh Nagar is directed to consider and decide the application of petitioner dated 23.11.2024 (Annexure No.2 to the writ petition) in accordance with law, on the basis of recommendation submitted by the inquiring officers, within sixty days from the date of production of certified copy of this order. Respondent No.1 shall not be influenced in any manner by this order while considering and deciding the application of petitioner.