- (1.) Heard Sri Brij Gopal, learned counsel for the petitioner, Sri A.K.Sand, learned AGA for the State and perused the record.
(2.) The relief sought in this petition is for quashing the impugned notice dated 16.4.2018, under Section 3 of U.P. Control of Goonda Act in Case No.28 of 2018/D-201801500000485 (State Vs. Pappan Kuraishi), P.S. Sadar Bazar, District Mathura.
(3.) Learned counsel for the petitioner submits that the petitioner has challenged the show cause notice issued by the respondent no.2 under Section 3 of Control of Goonda Act. There is manifest error in the said notice as the general nature of material allegation has not been mentioned by the respondent no.3 and only vague notice has been issued to him.;