GAFURKHAN SAMEERKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Maithili Mehta waives service of notice of rule for respondents.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has challenged the order dtd. 4/8/2020 passed by the Additional Commission of Police, N Division, Ahmedabad city as well as the order dtd. 17/12/2020 passed by the Additional Secretary, Home Department in Externment Appeal No. 1120/81/2020.

(3.) Heard learned advocate Mr.Lav Shah for the petitioner, learned APP Ms.Mehta for the respondents.