SRI. SUNIL @ PAPU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Mr. Aruna Shyam, learned counsel for Mr. Vinod Kumar. M, learned counsel for the petitioner. Mr. Vijayakumar A. Patil, learned Additional Government Advocate for respondents.

(2.) The writ petition is admitted for hearing. With the consent of the parties, the matter is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner inter alia seeks for quashing of the order of externment of the petitioner from Mysore District from 08.04.2019 till 19.04.2019.