REGENT COMPUTRONICS PVT. LTD.

SOHRAB ALI Appellant

V/S

District Magistrate Pratapgarh Respondents

Referred Judgements :-

SHEO PRASAD MISRA VS. DISTRICT MAGISTRATE,BASTI AND OTHERS [REFERRED TO]
ILAM SINGH V. COMMISSIONER,MEERUT DIVISION AND OTHERS [REFERRED TO]
RAM MURTI MADHUKAR VS. DISTRICT MAGISTRATE,SITAPUR [REFERRED TO]
RAM KARPAL SINGH VS. COMMISSIONER,DEVI PATAN MANDAL,GONDA AND ORS. [REFERRED TO]
HABIB V. STATE OF U.P. AND OTHERS [REFERRED TO]
BALRAM SINGH VS. SATATE OF U.P. [REFERRED TO]
THAKUR PRASAD VS. STATE OF U.P. AND OTHERS [REFERRED TO]
GHANSHYAM GUPTA V. STATE OF U.P. AND OTHERS [REFERRED TO]
RAJ KUMAR VERMA V. STATE OF U.P. [REFERRED TO]
MASIUDDIN NAIMUDDIN VS. COMMISSIONER ALLAHABAD DIVISION ALLAHABAD [REFERRED TO]
CHHANGA PRASAD SAHU VS. STATE OF UTTAR PRADESH [REFERRED TO]
GANESH CHANDRA BHATT VS. DISTRICT MAGISTRATE ALMORA [REFERRED TO]
SATISH SINGH VS. DISTRICT MAGISTRATE SULTANPUR [REFERRED TO]
RAM SANEHI VS. COMMISSIONER, DEVI PATAN DIVISION AND ANR. [REFERRED TO]
SURYA NARAIN MISHRA VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Dinesh Kumar Ojha, learned counsel for petitioner, learned Standing Counsel for the State.

(2.) At the very outset, learned counsel for petitioner submits that due to inadvertent the challenge to the impugned orders could not be incorporated in the prayer clause and consequently, prays that he may be permitted to assail the validity of the impugned orders dtd. 6/9/2007 passed by the District Magistrate, Pratapgarh under Sec. 17 (3) (b) of the Arms Act and dtd. 21/11/2007 passed by learned Commissioner, Allahabad Division, Allahabad.

(3.) Learned Standing Counsel for the State did not object the same.

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SOHRAB ALI Vs. DISTRICT MAGISTRATE PRATAPGARH

Referred Judgements :-

JUDGEMENT

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