RAJUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule for and on behalf of the respondent- State.

(2.) Heard learned advocate, Mr.Kishan Daiya on behalf of the applicant and learned APP for respondent-State.

(3.) It appears that by way of the present application, the applicant has challenged order passed by the authority under Sec. 56A of the Gujarat Police Act, 1951 externing the applicant. It would also appear that the said order had been stayed by this Court and whereas it would also appear that the period of externment as per the order impugned is already over.