REGENT COMPUTRONICS PVT. LTD.

Deepu Yadav Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
N K BAPNA VS. UNION OF INDIA [REFERRED TO]
SUBHASH MULJIMAL GANDHI VS. L HIMINGLIANA [REFERRED TO]
RAJA SUKHNANDAN VS. STATE OF U P [REFERRED TO]
GURBACHAN SINGH VS. STATE OF BOMBAY [REFERRED TO]
HARI KHEMU GAWALI VS. DEPUTY COMMISSIONER OF POLICE BOMBAY [REFERRED TO]
BHAGUBHAI DULLABHBHAI BHANDARI RAMESHWAR SINGH VS. DISTRICT MAGISTRATE THANA:DEPUTY COMMISSIONER OF POLICE GREATER BOMBAY [REFERRED TO]
STATE OF GUJARAT VS. MEHBUBKHAN USMANKHAN AHMED NOORMOHAMAD [REFERRED TO]
RAMJI PANDEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
ORIENT PAPER AND INDUSTRIES LIMITED STRAW PRODUCTS LIMITED ORIENT PAPER AND INDUSTRIES LIMITED STRAW PRODUCTS LIMITED VS. STATE OF ORISSA [REFERRED TO]
KRISHENA KUMAR BALBIR SINGH DESH RAJ KOHLI R N MUBAYI PRESIDENT ALL INDIA RETIRED RAILWAYMEN P F TERMS ASSOCIATION BRIJ MOHAN KAUL K RAVI VERMA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

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

(2.) The writ petition has been filed seeking following relief:

(3.) Challenge in the writ petition is to a notice issued to the petitioner under Sec. 3(1) of U.P. Control of Goondas Act. In our considered opinion, challenge to a notice is not tenable. The petitioner still have every opportunity of replying to the impugned show-cause notice issued to him and to contest the proceedings, if any, that may be drawn on its basis.

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DEEPU YADAV Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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