SUDHIR Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has filed this writ petition with the prayer to issue a writ of certiorari quashing the impugned order dated 19.5.2016 passed by the Commissioner, Meerut Region, Meerut, in Appeal No. 36 of 2015-16 whereby confirming the order dated 7.12.2015 passed by the District Magistrate, Baghpat, in Computer Case No. D2015110800401, State Vs. Sudhir, arising out of the report under section 3/4 of the U.P. Control of Gundas Act, (herein after referred to as the 'Act') P.S. Chhaprauli, District Baghpat.

(2.) Heard Sri Ram Raj Pandey, learned counsel for the petitioner and learned AGA for the State, which is the only opposite party. Perused the record.

(3.) Learned AGA has submitted that since only a legal question is involved in the present writ petition, there is no need to file counter affidavit on the part of State and the matter be decided in the wake of the settled legal position.