(1.) THIS writ petition has been filed for a writ of certiorari to quash the notice dated 30th July, 1999 issued by opposite party No. 3 contained in Annexure No. 1 to the writ petition.
(2.) THE notice in question was issued under Section 3 of U. R Control of Goondas Act. THE contention is that general nature of material allegations required for the notice is lacking in it, and therefore, is bad in law.
(3.) THE writ petition is disposed of accordingly. .