Viney Mittal,J. - (1.) (Oral).
(2.) NOTICE of motion to the respondents. On the asking of Court, Shri Sukhdip Singh Brar, Additional Advocate General, Punjab accepts notice on behalf of the respondents. The grievance of the petitioner is that although an application filed by the petitioner for renewal of the arms licence is pending before respondent No.4, Additional District Magistrate, Patiala but on account of the fact that no officer is posted on the said post, no action has been taken on the said application. According to the petitioner, he is apprehending danger to his life and, therefore, an urgent action is required. Keeping in view the plea raised by the petitioner, but without commenting upon at all in any manner, we direct the District Magistrate, respondent No.6 to take appropriate action on the aforesaid application filed by the petitioner in accordance with law. If required, the proceedings pending before the Additional District Magistrate, Patiala shall be taken on his own diary by the District Magistrate for further proceedings, in accordance with law. A copy of the order be given dasti on payment of usual charges.;