GUDDU CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant writ petition has been filed praying for the following reliefs:

(2.) By means of order dtd. 3/1/2022, Additional District Magistrate, Bhadohi, made the notice issued to petitioner under Sec. 3 of U.P. Control of Goodnas Act, 1970 absolute and passed an externment order for six months against the petitioners from District Bhadohi. Feeling aggrieved by the impugned order passed by learned Additional District Magistrate, Bhadohi, the petitioner filed a criminal appeal under Sec. 3(1) of U.P. Control of Goondas Act before Commissioner Vindhyachal Division at Mirzapur. Learned Commissioner examined the legality and correctness of impugned order passed by learned ADM, denied to interfere in impugned order and found the appeal without any force and dismissed the appeal. Impugned order was affirmed in appeal.

(3.) Heard learned counsel for the petitioner, learned AGA for the State and perused the material placed on record.