Brij Kishore Khandelwal S/O Mr. ... vs Union Of India
2022 Latest Caselaw 2877 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No.21399/2019

                                   Brij Kishore Khandelwal S/o Mr. Gopal Lal Khadelwal
                                                                                                     ----Petitioner
                                                                      Versus
                                   Union Of India
                                                                                                   ----Respondent

For Petitioner(s) : Mr.Daksh Pareek, Adv. For Respondent(s) : Mr.Anand Sharma, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

05/04/2022

Learned counsel for the respondent Mr.Anand Sharma

submits that the present writ petition filed against the show cause

notice is not maintainable before this Court.

Learned counsel submitted that no interim order may

be passed by this Court under writ jurisdiction.

Learned counsel for the respondent has placed reliance

on a judgment passed by the Apex Court reported in 2006(68)

SCL 462 titled as Mohd. Mustafa Ahmed Alvi & Ors. Vs.

Union of India against the decision given by Andhra Pradesh

High Court in Writ Petition No.16469/2004 dated 21.11.2005.

Learned counsel for the petitioner wants to prepare the

matter and address the issue with regard to maintainability of the

writ petition against the show cause notice.

List this case on 25.04.2022.

(ASHOK KUMAR GAUR), J

Himanshu Soni/81

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