Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner, Shri S. Shekhar, learned Additional Chief Standing Counsel for the State-respondents and Sri Tarun Agrawal for the State Election Commission, Lucknow, U.P.
(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 Municipal Election, 2017.;