SHAHJMANKHAN ARJUMANKHAN PATHAN 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 16/12/2013 passed by the respondent No. 3 as well as order dated 6/5/2014 passed by the respondent No. 2 in Hadpari Appeal No. 52 of 2014 under section 60 of the Bombay Police Act, 1951 (for short "the Act").

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

(3.) ANOTHER contention has been that no reason has been given either in the show cause notice or in the impugned orders of the externing authority or the appellate authority why the petitioner was externed from so many districts mentioned above whereas he is resident of district Ahmedabad only. There is also delay of about nine months in passing the externment order after issuance of the show cause notice. On all such grounds, learned advocate appearing on behalf of the of the petitioner prays to quash the impugned orders.