- (1.) THE writ petition has been filed for a writ of certiorari for quash ing notice dated 21-7-1999 Anncuxre No. 1, issued under Section 3 of the U. P. Con trl of Goondas Act, 1970.
(2.) THE contention is that the notice in question does not disclose the general na ture of material allegations, a basic re quirement of this notice and it is lacking in the instant case. Learned A. G. A. states that he would not file any counter af fidavit. The controversy in question is covered by a Full Bench decision of this Court in Bhimsen Tyagi v. State of U. P. reported in 1999 (2)"jic 192 (Allahabad) and as such the writ petition is allowed and the notice in question is quashed with an option to the appropriate authority to issue fresh notice in accordance with law and the law laid down in Bhimsen Tyagi's case if he so thinks proper. With these observations the writ petition is disposed of finally. Petition allowed. .;