TRIJUGI NARAIN PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) WE have perused the notice issued under Section 3/4 of U. P. Gunda Control Act from which it transpires that general nature of material allegations regard ing the cases which area registered against the petitioner have not been given. Therefore, the notice served bad. Later on a larger Bench of this Court in Bhim Sain Tyagi v. State, 1999 (2) JIG 192 (SC), also observed that such a notice would be bad in view of the aforesaid ruling. WE are of the view that notice issued by. the District Magistrate is totally vitiated. Accordingly, the writ petition succeed. The impugned order is accordingly quashed.

(2.) HOWEVER, it will be open for Dis trict Magistrate to issue a fresh notice in accordance with law. Petition allowed. .