Shiv Kumar Jaiswal vs State Of U.P. Thru. The Prin. Secy. ...
2023 Latest Caselaw 9207 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- WRIT - C No. - 2327 of 2023
 

 
Petitioner :- Shiv Kumar Jaiswal
 
Respondent :- State Of U.P. Thru. The Prin. Secy. Home, Civil Sectt U.P. Govt. Lko. And 3 Others
 
Counsel for Petitioner :- Awadhesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Jaspreet Singh,J.

Heard learned counsel for the petitioner. Notice on behalf of the respondents No.1 to 4 has been accepted by the office of Chief Standing Counsel.

A specific query was put to the learned counsel for the petitioner as to availability of the statutory remedy of filing an appeal under Section 18 of the Arms Act against the judgment dated 09.02.2023 and in reply thereto, learned counsel for the petitioner, after arguing at some length, submits that the petitioner may be permitted to withdraw the petition with liberty to avail the alternate statutory remedy of filing an appeal.

In view of the aforesaid, the petition is dismissed as withdrawn with liberty to the petitioner to avail the statutory remedy which shall be considered by the appellate authority expeditiously in accordance with law.

Order Date :- 28.3.2023

Rakesh/-