DAFER GAFAR SULEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) J. In this writ petition under Art. 226 of the Constitution of India the prayer in the nature of certiorari is for quashing show- cause notice order of Externing Authority and the order of the Appellate Authority contained in Annexures-A, B & C of the writ petition.

(2.) Brief facts are that show-cause notice (Annexure-A) was issued by the Externing Authority to the petitioner to show-cause why, in view of five criminal cases one under Indian Penal Code and four under the Prohibition Act and other serious anti-social and criminal activities, order for externment be not passed against him. The petitioner appeared, submitted reply to the show-cause notice. After considering the evidence and submissions of the petitioner the Externing Authority vide rder contained in Annexure : B directed and ordered externment of the petitioner from four districts, viz. Jamnagar, Rajkot, Kutch and Junagadh for a period of two years. The petitioner preferred an Appeal which was dismissed by the Appellate Authority on 29-8-1998 vide Annexure- C. It is, therefore, this writ petition seeking quashing of the aforesaid order and the show-cause notice.

(3.) Learned counsel for the petitioner and the learned A.G.P. have been