ABRARKHAN YUNUSKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) The present petition is filed under Articles 226 and 227 of the Constitution of India by the petitioner with a prayer to quash and set aside the impugned show cause notice issued by the Assistant Police Commissioner, A-Division, Ahmedabad - respondent no. 2 herein.

(3.) When the matter is taken up for hearing, learned advocate appearing for the petitioner has fairly conceded that this petition is filed for challenging the notice issued by the respondent authority under Section 59(1) and (2) of the Gujarat Police Act,1951 and till date, no order of externment is passed. It has also been contended that petitioner is an innocent and peace living person and, therefore, he has wrongly been proceeded with.