SHAILENDRA KAUR Vs. LT GOVERNOR

JUDGEMENT

(1.) Challenge in this petition is made to an order of the Lt. Governor of Delhi dated 20.9.2000 by which he has dismissed the appeal filed by the petitioner under Section 51 of the Delhi Police Act (The Act) against an order of the Additional Deputy Commissioner of Police (East District) dated 23.6.2000. By the order impugned in the appeal the Addl. DCP (East Distt.) in exercise of the powers vested in the Commissioner of Police by Section 47 of the Act has directed the petitioner to remove herself from the limits of National Capital Territory of Delhi for a period of two years and has imposed certain other conditions for her entry into Delhi for attending Court cases.

(2.) The petitioner is residing in East Distt. The Addl. DCP (East Distt.) called upon hereto explain as to why an order of her extemment from Delhi be not passed under Section 47 of the Act. The imputations made against the petitioner were mentioned in the show cause notice issued in accordance with Section 50 of the Act. The show cause notice is extracted as under:

(3.) The petitioner did not file reply to the notice. The Addl. DCP (East Distt.) considered the material facts and the evidence against the petitioner including two witnesses examined by her and by order dated 23.6.2000 he passed the order of her extemment from the NCT of Delhi for two years. The petitioner challenged this order in appeal before the Lt. Governor who had dismissed it by order dated 20.9.2000 and has confirmed the order. The petitioner has felt aggrieved by these orders and has preferred this writ petition.