DILIP KUMAR SHARMA Vs. STATE OF U P
LAWS(ALL)-1996-3-73
HIGH COURT OF ALLAHABAD
Decided on March 20,1996

DILIP KUMAR SHARMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) A. P. Misra and C. A. Rahim, JJ. Heard learned Counsel for the petitioner.
(2.) PETITIONER seeks quashing of the im pugned notice under Section 3 (3) of the U. P. Control of Goodan Act, 1970 dated 23-2-1996- (Annexure-1 to the writ petition ). As agreed by the learned Counsel for the parties we are disposing of this writ petition finally at the state of admission even before exchange of affidavits. We find that the impugned notice is contrary to the law laid down in case Ramji Pandey v. State of U. P. reported in 1981 Cr. L. J. page 1081. Accordingly the aforesaid notice is heareby quashed. It is without prejudice of the right of the respondents to proceed in accordance with law. With the aforesaid observations, the writ petition is, accordingly allowed. Petition allowed. .;


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