Sujit Narayan Prasad, J. - (1.) This writ petition has been filed for providing adequate Security/police protection as also the Arm licence for keeping revolver.
(2.) Learned counsel for the petitioner has tried to impress the Court that the life of the petitioner is on threat and there is a report of the criminal investigation department to that effect also as for one instance, he has instituted an FIR against the persons, who have tried to assault in order to kill him and, therefore, apprehending threat upon his life he has made representation before the licensing authority, Superintendent of Police as well as Deputy Commissioner of the District to provide adequate security and licence to keep revolver or pistol.
(3.) The grievance of the petitioner is that although the said representation is lying pending since long time, but decision has not yet been taken.;