AMOL TUKARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in the present petition preferred under Article 21 and 226 of the Constitution of India is the order of externment dated 19.04.2016 passed by the respondent authority in Externment

(2.) Heard the submissions of learned advocates appearing for the petitioner and learned APP for the respondent State.

(3.) The petitioner challenged the impugned order on various grounds that the externment order is passed without application of mind. According to the petitioner, the show cause notice issued to the petitioner dated 18.11.2015 is without application of mind, wherein the externing authority has mentioned that the petitioner should be externed from districts of Surat City, Surat Rural, Tapi, Bharuch, Narmada and Navsari. No reason has been given in the show cause notice why externment from these districts was proposed when the activities of the petitioner was confined only to the district of Surat.