- (1.) Heard learned counsel for the parties.
(2.) On the consent of the parties, the petition is being disposed of without calling for the counter affidavit under the Rules of the Court.
(3.) The grievance of the petitioner is that the respondent-authorities are compelling the petitioner to deposit fire arms during the Panchayat Elections 2015. Submission of the learned counsel for the petitioner is that no order has been passed by the respondents but by verbal orders the petitioner is being compelled to deposit the fire arms which is in teeth of the decision rendered by this Court in Harihar Singh and others vs. State of U.P. and others (Writ Petition No. 17436 of 2014) decided on 2 April 2014.;