AKRAM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the petitioner Sri Sushil Kumar Singh, Advocate and learned A.G.A. for the State are present in the Court.

(3.) The present writ petition under Article 227 of the Constitution of India is filed seeking a direction to the opposite party no.2 to consider and decide the pending stay application dtd. 19/4/2022 filed with memo of Appeal No. 532/2022, U/s 6 of U.P. Control of Goondas Act, 1970 and further stay the operation and implementation of order dtd. 31/3/2022, passed by the Opposite Party No.3 i.e. District Magistrate, District Amethi (as contained in Annexure No.-2 to this petition)