DIPAK MANSING BORDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate for the petitioner has submitted that in the co-accused matter, this Court by the order dtd. 28/7/2022 passed in Special Criminal Application No.9313 of 2018 has set aside the externment order.

(2.) The present petition has been filed seeking the following prayer:-

(3.) Thus, the present petitioner is challenging the show cause notice as well as the order of externment passed by the respondent authority.