(1.) Heard learned Advocate Mr. Kishan Prajapati on behalf of the applicant and learned Additional Public Prosecutor Ms. Asmita Patel on behalf of the respondent- State.
(2.) Rule returnable forthwith. Learned APP waives service of rule on behalf of the respondent no.1- State.
(3.) By way of this application the applicant challenges orders dtd. 21/12/2022 confirming an order dtd. 5/9/2022 passed by the Assistant Commissioner of Police, "L" Division, Ahmedabad City whereby the present applicant had been externed from Ahmedabad City as well as other contiguous districts. By way of the later order i.e. order dtd. 21/12/2022 the Appellate Authority while modifying the order insofar as the said order externs the present applicant from the contiguous districts, confirms the order insofar as the externment from Ahmedabad District is concerned.