Malik Khurshid Arshad vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 12409 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 3093 of 2023
 

 
Petitioner :- Malik Khurshid Arshad
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home, U.P. Lko. And 3 Others
 
Counsel for Petitioner :- Madan Gopal Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

This Court had passed the following order on 18.04.2023:-

"Heard Sri M.G. Tripathi, learned counsel for the petitioner and Sri S.K. Khare, learned Standing Counsel.

Learned counsel for the petitioner submits that on account of the ensuing Urban Body Elections, the petitioner is being compelled by the local police authorities to deposit his fire arm, whereas merely on the basis of ensuing election, the fire arm cannot be directed to be deposited in view of the guidelines issued by this Court by means of the judgment and order dated 23.09.2007 passed in the case of Tula Ram Yadav versus State of U.P. and others; Writ Petition Misc. Single No.1487 of 2007. He further submits that there is no criminal history of the petitioner.

Learned Standing Counsel submits that the petition has been filed merely on an apprehension. However, he seeks three days time to seek instructions.

List on 21.04.2023 in top ten cases. "

Shri S.K. Khare, learned Standing Counsel on the basis of instructions submits that the petitioner has never been pressurized for depositing his arm license on account of ensuing Urban Local Body Elections and the arm license shall not be got deposited except in accordance with the law and guidelines issued by this Court. The petition has been filed merely on apprehension.

In view of the above, the writ petition is disposed of in terms of the statement of learned Standing Counsel.

Order Date :- 21.4.2023

Arnima