SAMAT GONBHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) It is the case of the petitioner that the petitioner has been served with the show cause notice by the respondent authority as to why the petitioner should be ex-terned from the area and with respect to issuance of notice on account of four offences which are reflecting in para:5 of the impugned order. Pursuant to the said notice, the petitioner has been given an opportunity of hearing wherein in various dates hearing is proceeded with. Even the additional reply has also been given on 12.03.2018 and after considering the details it appears that Sub Divisional Magistrate, Kutiyana has passed order of externment dated 21.03.2018 by virtue of which the petitioner has been ex-terned for a period of one year from district Porbandar as well as adjoining districts Junagadh, Girsomnath and Devbhumi Dwarka and it is this order dated 21.03.2018 is made subject matter of present petition under Article 226 of the Constitution of India.

(3.) This petition was admitted on 03.04.2018 and in terms of para:16b, an interim relief has been granted in favour of petitioner and since then the matter was pending which has come up for consideration before this Court.