JAYABEN HASMUKHBHAI ATMARAM KHARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition has been filed by the petitioner, who is a lady, challenging the order dated 16. 3. 2009 passed by the Deputy Police Commissioner, Zone-2, Surat City and the order dated 28. 8. 2009 passed by the appellate authority, i. e. respondent No. 2, Secretary, Home Department, State of Gujarat, passed in Externment Appeal No. 61 ordering externment of the petitioner for two years from the Districts of Surat City, Surat (Rural), Bharuch, Narmada, Navsari, Tapi and Valsad.

(2.) THE facts of the case, stated in nutshell, are that :

(3.) IT is further submitted by learned advocate for the petitioner that the petitioner is a widow aged about 65 years, residing with her son and daughter. She does not have full vision of her eyes because of eye problem. She has been out from the aforesaid areas after externment for about nine months till now. The learned advocate, therefore, press this petition for reducing the period of externment, without deciding the matter on merits.