SANKLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Today, S. B. Civil Writ Petition No. 4148/92 -- Sankla Ram v. State of Rajasthan and another is listed for admission and another writ petition No. 4046/92 - Karan Singh and another is listed for orders. With the consent of learned counsel for the parties and also looking into the urgency in the matter, these writ petitions are being heard together on merits to dispose them off finally at admission and orders stage by a composite order.

(2.) These two writ petitions are directed against the notice (Annx. 4) in case of Sankla Ram and notice (Annx. 3) in the case of Karan Singh issued by the Additional District Magistrate. Pali under Sec. 3 of the Rajasthan Control of Goodness Act, 1975 (Rajasthan Act No. 14 of 1975) (hereinafter referred to as 'the Act of 1975'). By these notices Annx. 3 and 4, the petitioners have been called upon to appear before the Additional District Magistrate, Pali and if they so desire, to tender an explanation in writing in respect of the allegations made against them.

(3.) The aforesaid notices Annxs. 3 and 4 have been challenged by way of writ petitions on the ground inter alia that these notices Annxs. 3 and 4 do not furnish substance of material allegations of three criminal cases referred in the notices. Secondly, these notices Annxs. 3 and 4 further do not disclose date whether these criminal cases were registered against the petitioners within six months from the date of issuance of the said notices.