- (1.) Heard Sri Rupesh Srivastava, learned counsel for the petitioner, Sri A.K.Sand, learned AGA for the State and perused the material brought on record.
(2.) This writ petition has been filed by the petitioner with the prayer for quashing the impugned order dated 4.5.2018, passed by respondent no.2, Commissioner, Bareilly Region Bareilly, in Case No.634 of 2017, under Section 3(1) U.P. Control of Goondas Act, 1970, Police Station Meerganj, District Bareilly as well as order dated 18.4.2018 passed by respondent no.3, Additional District Magistrate (Finance & Revenue), Bareilly in Case No.153 of 2018.
(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, Bareilly Region Bareilly against the externment order dated 18.4.2018 by respondent no.3, Additional District Magistrate (Finance & Revenue), Bareilly;