Pramod Kumar Maurya vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 216 ALL

Citation : 2014 Latest Caselaw 216 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Pramod Kumar Maurya vs State Of U.P. Thru Prin. Secy. ... on 26 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1785 of 2014
 

 
Petitioner :- Pramod Kumar Maurya
 
Respondent :- State Of U.P. Thru Prin. Secy. (Home) Civil Sectt. & Others
 
Counsel for Petitioner :- Surya Mani Singh Royekwar
 
Counsel for Respondent :- C.S.C.,V.K. Dubey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Petitioner is aggrieved by the action of the opposite parties whereby they directed orally to the petitioner to deposit his firm arms.

Learned standing counsel is directed to seek instructions as to under what provision of law the District Authorities can orally direct the petitioner to deposit his fire arms.

List this matter on 31.03.2014.

Order Date :- 26.3.2014

Vijay

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