(1.) THE petitioner, who is the externee, has challenged the order of externment dated 19.8.2013 passed by the respondent No.3 in Hadpari Case No.49 of 2013 as well as order dated 2.1.2014 passed by the respondent No.2 in Appeal No.529 of 2013.
(2.) THE Deputy Police Commissioner issued a notice on 29.11.2012 under section 59 of the Act to the petitioner detenue inter alia alleging in the notice that the petitioner is a dangerous person and doing his activities by using force or violence. There is a specific allegation in the notice that the petitioner detenue was doing all these activities with the help of his associates within the jurisdiction of concerned Police Station.
(3.) LEARNED advocate for the petitioner contended that there is delay in passing the externment order passed by the externing authority and therefore, the order of externment should be quashed. It is also submitted by him that the authorities concerned have mechanically passed the order and externed the petitioner after the delay of nearly nine months.