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The Allahabad HC Division Bench comprised of ChiefJustice Govind Mathur Justice Vivek Verma took suo motu cognizance of a letter which had been written to by a practicing lawyer to the Chief Justice of the Allahabad HC. Inside the letter, the practicing lawyer highlighted that certain articles in the famed dailies like New York Times and The Telegraph wrote lengthy articles regarding the ongoing chaos in Allahabad. Both these dailies alleged that the situations in Allahabad were antithetical and violated core Constitutional values. It would thus be best if the High Court of Allahabad interfered into the matter. The practicing lawyer also made a prayer for a writ on grounds that the HC sanctioned a judicial enquiry into the matter.
The Division Bench considered the matter with utmost importance and paid close attention to the documents that had been annexed with the letter. Te Division Bench decided that it would proper to treat the letter itself as a petition for the writ. During the hearing regarding this matter, Senior Advocate S.F.A Naqvi brought into notice of the Court an article that had been published by The Indian Express on 07/01/2020.
The HC after considering all the arguments and submissions made, decided that a notice would be issued to the State of Uttar Pradesh, asking the government to answer why necessary actions as prayed should not be taken considering the present deplorable conditions of the state.
The Court also appointed Senior Advocate S.F.A. Naqvi and Practising Advocate Ramesh Kumar as the Amicus Curiae in the present matter. The Court also scheduled the next hearing to be held on 16/01/2020.
Ajay Kumar v. State of U.P., PIL No. 8 of 2020
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