DINESHKUMAR KESHAVLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter is taken up for hearing even in the second round, the learned advocate appearing on behalf of the petitioner has not remained present and since the identical issue in several matters is dealt with by this Court in which the lawyers including the learned APPs have assisted the Court, this matter is also taken up for hearing for disposal on the similar line. Since, none present for the petitioner nor mentioned even in second call, the Court is constrained to take up the matter as similar issue involved.

(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 dated 27.08.2017 bearing No. RB/HDP/111/2017.

(3.) The present 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 is asserted in the petition that the petitioner is an innocent and peace living person and, therefore, he has wrongly been proceeded with and other assertions are also reflecting in the petition.