GOPIKUMAR SANTRAM JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Chintan Dave waives service of notice of Rule on behalf of respondents.

(2.) This petition has been filed by the petitioner under Article 226 and under the provision of the Gujarat Police Act, 1951 inter alia challenging the order dtd. 13/1/2019 passed by the respondent no.3 herein, by which, the petitioner has been externed from the local limists of the office of the Police Commissioner, Surat City and surrounding area of Surat (Rural) for a period of six months.

(3.) The brief facts leading to the filing of the present petition are as under,