Anil Kumar, J. - (1.) HEARD Sri G.P. Misra, learned Counsel for the petitioners, Sri Rakesh Srivastava, learned Standing Counsel and Sri Manish Mathur, learned Counsel for the respondent.
(2.) WITH the consent of the counsel for the parties, the writ petition is finally disposed of at the admission stage. Submission of the learned Counsel for the petitioners is that without any written order the police officer of the police station concerned have approached them and directed to deposit the fire arms for which they have got valid license issued by the competent authority and the period of the license is still continuing.
(3.) HE further submits that the police officer of Police Station concerned has approached and directed them to deposit the fire arms on account of certain orders passed by the District Magistrate in pursuance to the directions issued by the Election Commission.;