- (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) IT is stated on behalf of the petitioner that application made by the petitioner for grant of fire arm licence is pending before the District Magistrate concerned since long. Petitioner seeks early disposal of the same. In the facts of the present case, without entering into the merits of the application, the present writ petition is disposed of by requiring the District Magistrate concerned to consider and decide the application made by the petitioner for grant of fire arm licence, in accordance with law, by means of a reasoned speaking order, preferably within three months from the date a certified copy of this order is filed before him.;