BABURAO Vs. DIST MAGISTRATE GULBARGA

JUDGEMENT

(1.) The petitioner Baburao S/o. Sharanappa Pail is a resident of Shahbazar, Gutbarga. The averments made in the Revision Petition and the records summoned from the Office of the District Magistrate, Gulbarga, discloses that the petitioner required the assistance of this Court to set aside the externment order passed by the District Magistrate as illegal and violative of natural Justice.

(2.) The District Police Officer, Gulbarga, has sent a report dated 16-9-1986 to the District Magistrate/ I respondent stating that the petitioner is continuously and actively indulging in a game called 'Matka' by himself and through his agents in Gulbarga town and therefore, during 1986, the police have filed the following cases where he has been convicted and sentenced to pay fine in the Court of the learned JMFC, Gulbarga: Cr. No. 148/86 U/s. 78(A) of K.P. Act. fined Rs. 60/- Cr. No. 156/86 -do- fined Rs. 50/- Cr. No. 159/86 -do- fined Rs. 60/- Cr. No. 162/86 -do- fined Rs. 60/- Cr. No. 163/86 -do- fined Rs. 50/- Cr. No. 302/ 86 -do- fined Rs. 50/-

(3.) It is further stated that the activity of the petitioner is tempting the people to play 'Matka' game, with the result, their social and economic standards are becoming weak and to eradicate the game of 'Matka' at Gulbarga, it is necessary to remove the petitioner for a period of two years from Gulbarga District by invoking S. 56(g) of the Karnataka Police Act (hereinafter referred to as 'the Act').