- (1.) Heard Sri Deepak Kaushik, learned counsel for the petitioner, Sri N.K.Verma, learned AGA for the State and perused the record.
(2.) This writ petition has been filed by the petitioner with the prayer not to harass the petitioner in pursuance of the order dated 23.4.2018, passed by District Magistrate, Shamli in Case No. D-201709720628, under Section 3/4 U.P. Control of Goondas Act, Police Station Shamli,District Shamli during the pendency of the appeal before the Commissioner, Saharanpur Region Saharanpur.
(3.) It has been submitted by learned counsel for the petitioner that although the petitioner has filed an appeal along with a stay application before the respondent no.2, Commissioner Saharanpur Region Saharanpur against the externment order dated 23.4.2018 passed by respondent no.3, District Magistrate, Shamli, District Shamli, but till date neither the appeal has been heard for admission nor the stay application filed therein has been considered by the respondent no.2 and the district authorities on account of non-consideration of the stay application filed in the aforesaid appeal are harassing the petitioner, therefore, he has made a prayer before this court that suitable direction be issued not to harass the petitioner in pursuance of the order dated 23.4.2018, passed by District Magistrate, Shamli during the pendency of the aforesaid appeal.;