MUNNIBEN MAHESHBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocate for the applicant and the learned APP for the respondents.

(2.) THIS petition has been filed by the petitioner-externee for quashing and setting aside the order of externment dated 20. 6. 2007 passed by the Deputy Police Commissioner, Zone-4, Ahmedabad City whereby the petitioner-externee came to be externed from the limits and jursidiction of the Police Commissioner, Ahmedabad City, Ahmedabad Rural, Gandhinagar, Mehsana and Kheda districts for a period of one year as well as the order passed by the Appellate Authority - Additional Secretary, Home Department, Sachivalaya, Gandhinagar dated 21. 11. 2007 confirming the said order in appeal.

(3.) AGAINST the said order of externment passed by the respondent No. 2, the present petitioner has preferred appeal before the Secretary, Home Department. The Addl. Secretary, Home Department, by its order dated 21. 11. 2007, partly allowed the appeal of the petitioner. Both the above orders are challenged by the petitioner in this petition under Article 226 of the Constitution of India.