CHETANSINGH ASHOKSINGH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsel Mr.S.R.Patel for the petitioner and lelarned A.P.P. Mr. L.R.Pujari for the respondents.

(2.) THE petitioner -externee has challenged the order of externment dated 4 -5 -2006 passed by the Deputy Police Commissioner, Zone 6, Ahmedbad City externing the externee from Ahmedabad Rural, Gandhinagar, Kheda and Mehsana for a period of two years as also the order dated 26 -10 -2006 passed by the Jt.Secretary , Home Department, Sachivalay, Gandhinagar,confirming the same in appeal.

(3.) WHILE going through the order dated 26 -10 -2006 passed by the appellate authority, it is found that the appellate authority has held as under: