SANJAY Vs. COMMISSIONER VARANASI AND 3 OTHERS

JUDGEMENT

(1.) Heard Sri Satish Trivedi, learned Senior Advocate, assisted by Sri Sheshadri Trivedi, learned counsel for the petitioner, Sri Imran Ullah, learned Additional Advocate General, assisted by Sri Nikhil Chaturvedi, appearing for the State and perused the record.

(2.) In all the above petitions the petitioner have prayed for issue writ order or direction in the nature of certiorari quashing the impugned order dated 29.10.2015, passed by the Commissioner, Varanasi Zone, Varanasi, in Appeal No. C-20151400001382 of 2015, under Section 6 of the U.P. Goondas Control Act, 1970 (Sanjay Vs. State of U.P.), as well as the entire proceedings pending before the Additional District Magistrate Civil Supplies), Varanasi, arising as a result of the impugned order dated 29.10.2015, in Case Nos. 71, 74 and 72 of 2014, respectively.

(3.) The aforesaid three Writ Petitions have been filed by the petitioners, challenging the impugned order passed by respondent no.1, Divisional Commissioner Varanasi Zone, Varanasi, hence all of the three petitions are being decided by this common judgement.