RISHIMUNI YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Siddarth Dhaon, learned Addl. Chief Standing Counsel for the State-respondent No. 1 and Sri Rakesh Kumar Chaudhary, learned counsel for the respondent Nos. 2 to 4.

(2.) By this writ petition, a challenge has been made to the orders dated 11.03.2019, 04.04.2019 and 11.04.2019 by which the petitioner's firm has been blacklisted.

(3.) The only ground raised for challenge to the orders is violation of principles of natural justice. The order for blacklisting has civil consequence against the petitioner and could not have been passed without an opportunity of hearing to the petitioner.