GYANSINH JEETSINH CHAUHAN 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 7.6.2013 passed by the respondent Authority in Hadpari Case No.50 of 2012/13 as well as order dated 28.10.2013 passed by the respondent Authority in Appeal No.416 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.) 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 Surat only. On all such grounds, learned advocate appearing on behalf of the of the petitioner prays to quash the impugned orders.