Allahabad High Court: A Division Bench of Govind Mathur, CJ and Vivek Varma, J., has taken suo motu cognizance of a letter addressed to the Chief Justice of this Court by a practising Advocate who has while referring to certain new items and details published in New York Times and The Telegraph wherein it has been alleged that the situation in the State of U.P. is antithetical to core constitutional values and warrants interference of the High Court. Prayer has been made in the petition for a writ to have a judicial enquiry in the matter.

The Bench on considering the contents of the letter and documents annexed thereto considered it appropriate to treat the stated letter as a petition for the writ. While the hearing was in process Senior Advocate S.F.A Naqvi also brought to the notice of the Court a news report published by The Indian Express on 07-01-2020.

High Court issued a notice to the State of Uttar Pradesh in regard to why necessary directions as prayed for not be issued.

Court-appointed Senior Advocate, S.F.A Naqvi and Ramesh Kumar, Practising Advocate as Amicus Curiae in the present matter.

The present petition has been listed for 16-01-2020. [Ajay Kumar v. State of U.P., 2020 SCC OnLine All 2, decided on 07-01-2020]

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