MEGHA NARANBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Tirmizi, learned Advocate appearing on behalf of the petitioner and Mr. H. L. Jani, learned A.P.P. for respondents.

(2.) Both the present matters are pertaining to the petitioner-Megha Naranbhai Harijan who has been ordered to be externed vide order dated 24-2-2000 passed by the externing authority which order was confirmed by the appellate authority vide order dated 17th July, 2000.

(3.) In Special Cri. Application No. 539 of 2001, the petitioner externee has challenged the impugned order of externment dated 24-2-2000 as confirmed by the appellate authority vide order dated 17th July, 2001.