JUGAL KISHORE Vs. LT. GOVERNOR, DELHI & ANR.

JUDGEMENT

(1.) Jugal Kishore, the petitioner, has challenged the order dated 26.05.2015 passed by the Additional Deputy Commissioner of Police-I, District East Delhi in connection with File No. 21/2013 whereby he was externed for a period of two years with a direction not to enter or return to NCT of Delhi within the aforesaid period without written permission of the competent authority. However, he was permitted to attend the Court at Delhi/New Delhi on all dates of hearing but with the condition that he would immediately remove himself outside the limits of NCT of Delhi thereafter and shall not visit any place other than the Court premises. The aforesaid relaxation was afforded to him only for the date of hearing in the Court for coming and going out of the limits of the NCT of Delhi.

(2.) The petitioner is also aggrieved by the order dated 04.11.2015 passed in case No. 169/2015-CA whereby the order of the externment referred to above has been affirmed and upheld.

(3.) It may be noted here that earlier petitioner had approached this Court vide W.P(C) No. 1828/2015 challenging the order of the Lieutenant Governor, the appellate authority, dated 01.07.2015 in case No. 91/2015 against the externment order passed by the Additional Deputy Commissioner of Police-I, District East Delhi. Since the appellate order was found to be cryptic and without any reasoning, a Bench of this Court set aside the aforesaid order and remitted it back to the Lieutenant Governor, Delhi to decide the petitioner's appeal under Sec. 51 of the Delhi Police Act, 1978 de novo after affording the parties a reasonable opportunity of being heard in accordance with law. The present appellate order has been passed after giving a fresh hearing to the parties.