Karuna Nand Bajpayee, J. - (1.) Heard learned counsel for the petitioner as well as learned AGA and perused the record.
(2.) The present writ petition has been preferred by the petitioner with a prayer for quashing impugned order dated 21.07.2018 passed by District Magistrate, Mainpuri (i.e. respondent no.3) in Case No.D201801490001389 under Section 03(1) of U. P. Goonda Control Act, 1970, P. S.Kurrah, District-Mainpuri as well as to quash order dated 25.08.2018 passed by Commissioner, Mainpuri Division, Mainpuri, District-Gorakhpur (i.e. respondent no.2) in Appeal No.1695 of 2018, under Section 03(1) of U. P. Goonda Control Act, 1970, P. S.Kurrah, District-Mainpuri.
(3.) Counsel for the petitioner has not been able to point out any such illegality, impropriety, incorrectness or irregularity or abuse of Court's process or any breach of Constitutional mandate in either of the impugned orders, which may persuade this Court to interfere in the same and which appears to have been passed with judicial application of mind.;