SAMUEL Vs. DEPUTY COMMISSIONER & THE DISTRICT ELECTION OFFICER

JUDGEMENT

(1.) HEARD the learned advocates appearing for the parties.

(2.) BEING aggrieved by the prayer rejecting the request of the petitioner to retain the firearm and same being ordered to be deposited with the jurisdictional police on account of the ensuing Loksabha Elections - 2014 being held by impugned order dated 21.03.2014, petitioner is before this Court.

(3.) ON the other hand, Smt.K.Vidyavathi, learned Additional Government Advocate would support the impugned order and also submits by way of alternate plea that if petitioner is able to demonstrate the imminent necessity to retain the firearm possessed by the petitioner, 1st respondent would examine the claim afresh and pass necessary orders in this regard.