RAGHUBHAI SAVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the externee has challenged the show-cause notice dated 14. 12. 2006 and the order dated 07. 09. 2007 passed by the Deputy Commissioner of Police, Ahmedabad-respondent No. 3 as well as order dated 25. 04. 2008 passed by the Additional Secretary, Home Department, Gandhinagar-respondent No. 2.

(2.) LEARNED Advocate for the externee, has restricted her arguments to the aspect of delay in passing the order of externment only. She has submitted that the order of externment passed by the externing authority is bad in law on the ground that show-cause notice was issued on 14. 12. 2006 whereas the order of externment was passed by the Authority on 07. 09. 2007 i. e. there is delay of about nine months in passing the order of externment which is not explained by the Authorities.

(3.) HEARD. Considering rival side contentions the only question that needs to be addressed by this Court is whether there was delay in passing the order of externment after issuing show-cause notice to the externee or not.