LALLUBHAI SANKABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, who is the externee, has challenged the order of externment dated HC-NIC Page 1 of 4 Created On Mon Jan 08 23:44:26 IST 2018 19.8.2016 passed by the respondent No.2 in Hadpari Case No.PCB/HADAP/116 of 2016 as well as order dated 9.10.2017 passed by the respondent No.3 in Appeal No.372 of 2016.

(2.) The Deputy Police Commissioner issued a notice under section 59 of the Act to the petitioner detenue inter alia alleging in the notice that the petitioner is a dangerous person and doing his activities by using force or violence. There is a specific allegation in the notice that the petitioner detenue was doing all these activities with the help of his associates within the jurisdiction of concerned Police Station.

(3.) In response to the show cause notice, the petitioner submitted his explanation. After examining the explanation, the respondent No.2 has passed the order of externment on 19.8.2016 externing the petitioner for a period of two years from the area falling in the Ahmedabad (Rural), Gandhinagar, Kheda and Mehsana. The petitioner preferred appeal under section 60 of the Act.