Virendra Kumar Vishwakarma vs State Of U.P. And 4 Others
2021 Latest Caselaw 6571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 11392 of 2021
 

 
Petitioner :- Virendra Kumar Vishwakarma
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sanjay Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Ten Singh
 

 
Hon'ble Prakash Padia,J.

Matter is taken up through video conferencing.

Heard learned counsel for the petitioner and learned Standing Counsel for the respondents..

Controversy raised in the present petition has already been adjudicated by this Court in a bunch of writ petitions with leading Writ Petition No.17436 of 2014 (Harihar Singh and 6 others Vs. State of U.P. and 2 others), decided on 2.4.2014, which has also been followed in Writ Petition No.1200 of 2017 (Jitendra Singh Vs. State of U.P. and 3 others). This Court has observed that petitioners, who are firearm licensee, shall not be compelled to deposit their firearms unless their cases have been objectively reviewed by the competent authority in writing and after complying with the provisions of law.

Petitioner in the present case also contends that without passing any order he is being compelled to surrender his firearm licence.

Learned Standing Counsel appearing for the State, does not dispute the legal proposition laid down by this Court in the case of Harihar Singh (supra).

For the detailed reasons contained in the judgment dated 2.4.2014 in the case of Harihar Singh (supra), this writ petition is also disposed of on the same terms.

Order Date :- 22.6.2021/saqlain