KAMLA KANT MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case the petitioners have obtained a rule from the High Court calling upon the respondents to show cause why a notification of the State Government dated the 18th July, 1961, published under Section 144, Sub-section (6), of the Code of Criminal Procedure, should not be quashed by grant of a writ in the nature of certiorari under Article 226 of the Constitution.

(2.) Cause has been shown, by the learned Government Advocates on behalf of the respondents to whom notice of the rule was ordered to be given.

(3.) The notification of the State Government dated the 18th July, 1961, is annexure D to the application of the. petitioners. By this notification, the State Government has extended the order of the City Magistrate of Jamshedpur under Section 144 of the Code of Criminal Procedure, made on the 21st May, 1961, for a further period of four months with effect from the 18th July, 1961. The order of the City Magistrate u/s. 144 of the Code of Criminal Procedure prohibited the petitioners from entering into the compound and the office of the Tata Workers' Union situated on, K. Road, Jamshedpur, with effect from the 21st May, 1961. The notification of the State Government dated the 18th July, 1961, is to the following effect:-