NAVNIT HIRALAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed under Articles 226 and 227 of the Constitution of India, for the purpose of seeking following reliefs :

(2.) The case of the petitioner is that a show cause notice came to be issued under Section 59 of the Bombay Police Act on 7.2.2018 calling upon the petitioner that in view of the offences which have been registered and mentioned in the show cause notice, why the petitioner should not be externed for a period of 2 years from the areas of Ahmedabad City, Ahmedabad Rural, Gandhinagar, Kheda and Mehsana. The said notice ultimately resulted into an order of externment which was passed on 10.10.2018 and executed on 25.11.2018, whereby the petitioner is externed for a period of 2 years from the aforesaid areas which are mentioned above.

(3.) This order passed by the authority is challenged by way of an appeal before the Home Department being Appeal No.221 of 2018. However, according to the petitioner, without proper application of mind, straightway, an order of externment is confirmed by slightly modifying the same and it is this order which has been passed by the appellate authority is made the subject matter of present petition under Articles 226 and 227 of the Constitution of India.