HABIBBEG CHHOTUBEG MOGAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition filed under Articles 226/277 of the Constitution of India challenges the legality and validity of the show cause notice dated 1-6-2006 issued by the Asst. Police Commissioner, I-Division, Ahmedabad produced at Annexure "sg"" to the petition as well as the order of externment bearing no. PCB/hdb/51/08 dated 14-3-2008 passed by the respondent no. 2-Police Commissioner, Zone 6, Ahmedabad City, under Section 56 (B) of the Bombay Police Act, produced at Annexure I to the petition.

(2.) HEARD Mr. M. B. Gandhi, learned Counsel for the petitioner and Mr. K. P. Raval, learned AGP for the respondents.

(3.) AT the outset, learned AGP submitted that since statutory alternative remedy of appeal is available to the petitioner, the petition is liable to be dismissed.