UMA KANT YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R. K. Yadav. Sri Rakesh Pandey, Sri B. P. Singh, Sri S. C. Pandey and Sri R. C. Yadav, and other learned counsel appearing for the petitioners at length and Shri J. K. Khanna, Sri B. N. Misra and Sri Waseem Alam, the learned Standing Counsel for the respondents.

(2.) Since the matter is one of urgency and no disputed facts are required to be considered, this group of petitions are being decided together, with the consent of the parties at the admission stage itself, without the exchange of counter of rejoinder affidavits. However, pursuant to the direction of the Court, the Standing Counsel has filed an application bringing on record the order of State Government dated 11-2-2007 and the consequential order dated 6-3-2007 issued by the District Magistrate, Allahabad with regard to the deposit of fire arms during the ensuing general assembly elections.

(3.) The preamble to our Constitution seeks to give India a democratic Constitution which provides for holding free, fair and peaceful elections and to achieve this constitutional goal, the constitutional authorities as well as other authorities are empowered to take appropriate action by exercising its power either under the Constitution or under the existing laws.