KHUSHBUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) The present petition under Article 226 of the Constitution is filed for quashing and setting aside the impugned order dated 17.8.2018 passed by respondent no. 2, whereby it is ordered that the petitioner shall not enter the limits of Surat city, Surat Rural, Tapi, Navsari and Bharuch districts for a period of one year.

(3.) The facts in brief of the case are that the petitioner on account of alleged offences under the Prohibition Act, the respondent authority has issued show cause notice dated 15.3.2018 calling upon the petitioner to explain as to why he should not be externed from the areas mentioned therein. In response to the said show cause notice, the petitioner appeared and filed the reply and has requested the authority to recall the notice. The respondent authority by virtue of order dated 17.8.2018 passed an order of externing the petitioner not to indulge into the activities from Surat city and Surat Rural, Tapi, Navsari and Bharuch districts for a period of one year and it is this order, which has been made the subject matter of the present petition.