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Judgment
6 paragraphs · 225 wordsJasgurpreet Singh Puri, J
The present petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the competent authority to decide the application dated 21.02.2026 (Annexure P-5) of the petitioner for grant of an arms licence.
Learned counsel appearing on behalf of the petitioner submitted that there is an acute threat perception to the petitioner which has been enumerated in the present petition and submitted that although not much time has elapsed since the filing of application for grant of arms licence but considering the acute threat perception to the petitioner, a direction may be issued to respondents to consider and decide the application filed by the petitioner for grant of arms licence within a time frame work.
At this stage, Ms. Shruti, AAG, Punjab submitted that she has received an advance copy of the present petition and also submitted that considering the grounds, which have been taken in the present petition, the application filed by the petitioner for grant of arms licence shall be considered and decided strictly in accordance with law within a period of three weeks from today.
Learned counsel for the petitioner submitted that in view of the statement made by learned State counsel, the present petition may be disposed of.
Ordered accordingly.