TANVEER MIAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) SRI H.M. Bhatia, Advocate for the Petitioner.

(2.) PETITIONER Tanveer Mian has filed this writ petition for the following reliefs:

(3.) A bare perusal of the notice (Annexure No. 9) reveals that it is a notice to the Petitioner to show cause as to why appropriate action be not taken against the petition under Section 58(1)(xix) of the Act. The Petitioner, instead of filing reply to the show cause notice before the statutory authority, has rushed to the High Court by filing this writ petition.