GOVARDHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Akhilesh Srivastava, learned counsel for the petitioner and the learned A.G.A. for the State and also perused the record.

(2.) Present petition has been filed on behalf of petitioner Govardhan seeking following main prayer:

(3.) Normally, we do not entertain such type of petitions, where only show cause notice is issued by the Additional District Magistrate (Finance & Revenue), Aligarh (the Executive Authority of the District), in Case No. 3400 of 2023, State Vs. Govardhan), under Sec. 3 of the Uttar Pradesh Control of Goondas Act, 1970, Police Station Chharra, District Aligarh.