(1.) Raj Pal petitioner by means of this petition under Articles 226 and 227 of the Constitution of India has prayed for the issuance of a writ of certiorari for quashing the proceedings which have been initiated against him in the Court of Additional District Magistrate, (Central District), Delhi, and for holding the provisions of the Bombay Police Act to be ultra vires. The respondents impleaded in the petition are Union of India through Lieutenant Governor, Delhi, and Shri V. K. Kapoor, Additional District Magistrate, Delhi.
(2.) The petitioner is a resident of Delhi. Following notice under Section 59 of the Bombay Police Act, as extended to the Union Territory of Delhi, was served upon the petitioner calling upon him to show cause why he should not be externed from the Union Territory of Delhi for a period of two years :-
(3.) In order to give you an opportunity of tendering your explanation regarding the said allegations and to show cause why you should not be externed from the limits of the Union Territory of Delhi for a period of 2 years, I have appointed 2-00 P.M. on 16-12-1966 to receive your explanation and to hear you and your witnesses, if any, in regard to the said allegations. I, Rajendra Jain, IAS, A.D.M., therefore, require you to appear before me at Room No. 40, New Courts Building, Tis Hazari, Delhi on the said date, viz. on l6-12-1966"at 2-00 P.M. for the said purpose and to pass a bond in the sum of Rs. 2,000.00 with one surety in like amount for your attendance during the said proceedings. Should you fail to appear before me and to pass the bond as directed above, I shall proceed with the inquiry in your absence. Take note.