VIKRAM Vs. LT. GOVERNOR OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India read with Section 482 Cr.P.C for quashing of orders dated 30.10.2013 passed by respondent No.1 herein upholding the order dated 18.03.2013 passed by respondent No.2.

(2.) The facts of the case are that the writ petitioner was served with a notice under Section 50 DP Act (Delhi Police Act). The petitioner not only failed to respond to the notice but also preferred not to participate in the externment proceedings despite notices being sent and served on the family members of the petitioner, as and when he was not found present at home.

(3.) Finding no option but to conduct ex parte proceedings against the petitioner, vide impugned order dated 18.03.2013, petitioner was externed from NCT of Delhi for a period of two years from the date of the order.