- (1.) By means of this petition under Article 226 of the Constitution of India the petitioner seeks a writ of certiorari quashing the notice dated 3.6.1996 contained in Annexure No. 1 to the writ petition given under Section 3 of Control of Goondas Act issued by respondent No. 3.
(2.) We have heard the learned counsel for petitioner and learned standing Counsel and have perused the notice.
(3.) The notice does not fulfil the requirement of law as laid down in Full Bench decision of Ramji Pandey v. State of U.P. and others, 1982 (19) ACC 6 (Sum) : 1982 UP Criminal Ruling 1 even brief detailed particular of crime number 104 of 1991 under Sections 147, 352, 503, 506 I.P.C. and 136 (2) of Representation of People Act have not been given.;