MAHAMMAD SHAREEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question a notice issued on 3/4/2023, by the second respondent - Deputy Commissioner and District Executive Magistrate, seeking to show cause as to why an order of externment should not be passed against the petitioner.

(2.) Heard Sri Lethif B., learned counsel for petitioner and Smt. Rashmi Patel, learned High Court Government Pleader for the respondents.

(3.) A notice comes to be issued on 3/4/2023, by the second respondent. The notice issued to the petitioner seeks to place reliance upon ten cases against the petitioner and makes them the foundation for issuance of the impugned notice. Those ten cases, the petitioner explains that they have all ended in acquittal and no case is pending against him.