AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 135 wordsSushil Harkauli and Sudhir Agarwal, JJ.
After hearing learned Counsel for the petitioner and the A.G.A. we allow this writ petition and quash the impugned showcause notice under section 3 of the U.P. Control of Goondas Act, 1970 (Annexure ''5'' to this writ petition) dated 6.8.2007 on the ground that it only mentions the crime numbers and the sections and does not give the general nature of material allegation, as required by the Full Bench decision of this Court in the case of Bhim Sain Tyagi v. State of U.P., 1999 (39) ACC 321 = 1999 All JIC 611 (All FB). It is made clear that it will be open to the respondents to give a fresh notice in accordance with law, if they consider that it is necessary to give a fresh notice now.