LAXMANBHAI BECHARBHAI KEHAR Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Mr. R.N.Ghotra learned advocate for the petitioner and Mr. H.H.Patel learned APP for the respondents.

(2.) The petitioner has challenged the legality and validity of the order of externment dated 9.3.2001 passed by the Assistant Commissioner of Police, D Division. Baroda City, Baroda and the subsequent order passed by the Appellate Authority under section 60 of the Bombay Police Act in the month of October 2001.

(3.) Today Mr. H.H-Patel learned APP has tendered the affidavit in reply of Vijaysinh Gautam, Deputy Commissioner of Police, North Division, Baroda City, Baroda whereby the respondents have resisted this petition on facts and on the points of law raised by the petitioner.