SANJAY GHAYEE Vs. STATE AND OTHERS

JUDGEMENT

(1.) JUDGMENT This petition has been filed under Ar­ticle 226 of the Constitution of India for seeking the following reliefs :

(2.) A notice was issued under Section 3 (1) of the U.P. Control of Goondas Act, 1970 to the petitioner. The notice is quoted hereunder :- @Hindi=

(3.) THE counter affidavit was filed by State/respondent. The learned counsel ap­pearing for the petitioner contended that the notice is bad in the eyes of law; and the notice did not contain the general natural of material allegations as such the no­tice is wrong. Learned G.A. refuted the contention and contended that para 1 of the said notice clearly indicates the gen­eral nature of the material allegations.