RISHAV RAGHAV Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-7-80
HIGH COURT OF ALLAHABAD
Decided on July 30,2015

Rishav Raghav Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Pradeep Kumar Bhardwaj, learned counsel for the petitioner, and Sri Akhilesh Singh, Government Advocate, assisted by Sri Vimlandu Tripathi, learned AGA appearing for the State.
(2.) In compliance of the Court's order dated 08.07.2015, the Government Advocate, has filed two personal affidavits, one on behalf of Sri Alok Ranjan, Chief Secretary, Uttar Pradesh, Lucknow and the other Sri Alok Sinha, Commissioner, Meerut Division, Meerut, which are taken on record.
(3.) From the perusal of the said affidavit filed by the Chief Secretary, it appears that after the order dated 08.07.2015 passed by this Court, regarding the proceedings pending under the U.P. Control of Goondas Act 1970 (herein after referred as "the Act 1970"), the Chief Secretary call for the data, whereupon the information received from the various Commissioneries of the State of U.P., reveals that at present total 281 appeals with stay application are pending for disposal throughout the State of U.P.;


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