SAMIR SALIM SHEKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CHALLENGE in the present petition preferred under Articles 21 and 226 of the Constitution of India is the order dated 11.12.2012 passed by the respondent No.2 and order dated 18.7.2013 passed by the respondent No.1 in Appeal No.82 of 2013 under section 60 of the Bombay Police Act, 1951 (for short the Act).

(2.) HEARD the submissions of learned advocates appearing for the petitioner and learned APP for the respondent State.

(3.) THE petitioner challenged the impugned order on various grounds that the externment order is passed without application of mind. According to the petitioner, the show cause notice issued to the petitioner dated 11.4.2012 is without application of mind, wherein the externing authority has mentioned that the petitioner should be externed from districts of Surat Rural, Navsari, Bharuch, Valsad and Tapi . No reason has been given in the show cause notice why externment from these districts was proposed when the activities of the petitioner was confined only to the district of Surat.