PINAKI CHANDRA GHOSE,J. - (1.) Department is directed to accept the Vakalatnama filed vide Filing No.A-1614/12 filed on 01-02-2012.
(2.) Instead of taking up the stay application, by consent of the parties, we are taking up the appeal itself.
(3.) The writ petitioners/appellants have come up before this Court in W.P. No.16588 (W) of 2011 questioning the validity of a policy decision restricting sale of .032 bore NPB pistol only to an Indian citizen. The grievance of the writ petitioners is that since the respondents are not allowing them to have the said materials, they are lacking in carrying on their business and thereby they are suffering everyday with regard to livelihoods. Such being the position, the Hon'ble Single Judge, as it appears from the order dated 24th November, 2011, has admitted the writ petition and refused the interim order to be passed at that point of time. It is stated on behalf of the petitioners that since no interim order has been passed in their favour, their business is suffering each day and in fact, to the detriment even of their livelihood. It further appears that the Hon'ble Single Judge thought it proper to give liberty to file affidavits in the matter and accordingly, directed the respondents to file opposition within five weeks and to file reply thereto, if any, within a week thereafter. Five weeks, as it appears from the order dated 24th November, 2011, had already expired.;