PURUSHOTTAMBHAI BUDHABHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged the order of externment passed against him by the Sub Divisional Magistrate, Vadodara in Externment Case No.12 of 2002. By the impugned order dated 14.08.2002, at Annexure 'E' in the compilation, the petitioner is externed from Vadodara City and District for a period of one year. The appeal preferred against the said order is also dismissed by the State Government vide the order dated 23.10.2002, produced at Exhibit 'H' in the compilation. The aforesaid orders are challenged by the petitioner in this petition.

(2.) The learned Advocate for the petitioner submitted that the petitioner was served with a show cause notice under Section 59 of the Bombay Police Act. The said show cause notice is produced at Annexure 'A', page 13. Certain grounds are mentioned in the show cause notice, indicating the activities of the petitioner. There is also a reference about two criminal cases which are pending against the petitioner.

(3.) So far as the allegations are concerned, it is stated in the show cause notice at serial Nos. 1 to 9 that the petitioner is harassing the citizens in the area and that the citizens of the Town have also stated before the authority that the petitioner is a very head-strong person and because of fear, nobody is able to give their names. Looking to the aforesaid allegations, it is clear that no particulars are given about the date of any incident or area, in which the petitioner has acted in such high-handed manner. In a very routine and casual manner, allegations are made against the petitioner. Now, it is required to be appreciated that the show cause notice is issued to the petitioner for giving appropriate reply. Looking to these grounds, it is clear that it is impossible to give any effective reply.