MANISHBHAI OMPRAKASH JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(2.) The present petition has been filed seeking quashing and setting aside the impugned order dtd. 25/10/2021 passed in Externment Appeal No.43 of 2021 by the Additional Secretary, Home Department and the order dtd. 16/12/2020 passed by the respondent No.2 in Hadpar Case No.76 of 2020.

(3.) On 16/12/2021, the petitioner was served with a show cause notice by the respondent no.2 under Sec. 56(K) of the Gujarat Police Act, 1951 externing him from Ahmedabad City and its surrounding districts being Ahmedabad Rural, Gandhinagar, Kheda and Mehsana for a period of two years from the service of externment order.