RAVI SHANKAR TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri. Chandra Bhanu Singh, learned counsel for the petitioners, learned Standing counsel on behalf of the respondent Nos. 1 and 3 and Sri. O.P. Sri. vastava, learned Senior Advocate assisted by Sri. V.K. Dubey, learned counsel for the respondent No. 2.

(2.) The petitioners by means of this writ petition are challenging the act of the respondents directing them to deposit their fire arms at the concerned Police Station or with the fire arm dealers, in view of the order passed by the Election Commission of India for holding free and fair Elections.

(3.) Submission of learned counsel for the petitioners is that without any order in writing, the Police Officials of the concerned Police Station have approached to the petitioners and have directed to deposit the "fire arms", for which, the petitioners have got the valid license issued by the competent authority and the period of the license is still continuing.