RAVI KUMAR Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule D.B.

(2.) The Deputy Commissioner of Police District, New Delhi served the petitioner with a notice under section 50 of the Delhi Police Act, 1978 calling upon him to show cause why he should not be externed from the union Territory of Delhi for a period of 2 years under section 47 of the Delhi Police Act,

(3.) The relevant part of the notice is as follows :