Vivek Chaudhary, J. - (1.) Heard learned counsel for petitioner and learned Standing Counsel for State
(2.) The petitioner has filed an application dated 11.07.2017 for grant of arms license, but, the same is pending consideration before the Licensing Authority/District Magistrate.
(3.) Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met, in case application for petitioner for grant of arm license is considered and decide by the Licensing Authority/District Magistrate in a time bound manner.;