MONU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anoop Kumar Upadhyay, learned counsel for the petitioner and Smt. Smriti Sahay, learned Additional Government Advocate for the respondents State.

(2.) In the aforesaid captioned writ petitions, the petitioner is assailing the show cause notice dated 06.04.2019 issued by the respondent no.3-Additional District Magistrate, Gonda under Section 3 (1) of the U.P. Control of Goondas Act, 1970 (hereinafter referred to as "1970 Act") in Case No. 785 of 2019, contained in Annexure No.1 to the writ petition. The petitioner is also praying for writ of mandamus directing the respondents not to give effect to the aforesaid show cause notice dated 06.04.2019 issued by the respondent no.3.

(3.) Since common question of law and facts are involved in the above-captioned writ petitions, therefore, with the consent of the learned counsel for the parties, we proceed to decide the same by a common order.