Anil Kumar, J. - (1.) Heard Sri R.K. Dwivedi, on behalf of the petitioners, Sri Rakesh Srivastava, learned Standing Counsel on behalf of opposite parties.
(2.) With the consent of the counsel for the parties, the writ petition is finally disposed of at the admission stage.
(3.) Submission of the learned Counsel for the petitioners is that without any written order the police officials of the police station concerned have approached him and directed to deposit the fire arms for which he has got the valid license issued by the competent authority and the period of the license is still continuing.;