VIJAY SINGH ALIAS VIJAY PAHALWAN Vs. STATE

JUDGEMENT

(1.) The petitioner has taken exception to the externment order under Section 47 of the Delhi Police Act dated 30th April 1998 confirmed in appeal under Section 51 of the Act by the Lt. Governor of Delhi by Judgment dated 15th June 1998.

(2.) The relevant facts in brief are as under:

(3.) In his reply to the show cause notice, the allegations have been denied and it is claimed that prior to the said notice, a similar notice was served relying on the same allegations but the same was withdrawn. The petitioner claims to be a wrestler and has represented India and has received many awards in sports activities. There is no credible material which could lead to draw an inference to the effect that movement and acts of the petitioner were causing alarm or danger and no order under Section 47 of the Delhi Police Act could be passed against the respondent.