BHUPENDRASINH @ BHOPO MAHENDRASINH 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 01.10.2017 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 04.02.2017 is without application of mind, wherein the externing authority has mentioned that the petitioner should be externed from districts of Ahmedabad City, Ahmedabad Rural, Kheda Mahesana, Gandhinagar. 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 Ahmedabad.