NARENDRA SURESHCHANDRA VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is filed by the applicant for the purpose of seeking following reliefs:

(2.) The case of the applicant is that applicant is in receipt of a notice dated 16.03.2017 from respondent No.2 under Section 59 of the Gujarat Police Act for seeking externment of the applicant from the areas which are mentioned in the notice. Upon receipt of the notice, a reply was submitted on 01.04.2017 explaining the circumstances in detail as to why action should not be taken of externment against the applicant.

(3.) After considering reply, the respondent No.2 - authority has passed an order of externment on 01.08.2017. As a result of this, the applicant was constrained to prefer the appeal before respondent No.1 which came to be dismissed by judgment and order dated 09.02.2018 and it is against these two concurrent decisions, the present applicant has invoked extraordinary jurisdiction of this Court.