SANJAY KANTILAL LUNGIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in the present petition preferred under Articles 21 and 226 of the Constitution of India is the order dated 27.6.2019 passed by the respondent No.2 in Hadpari Appeal No. 26 of 2019 and order dated 13.3.2019 passed by the respondent No.3 in Externment No.HDP/09/2019.

(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 03.02.2019 is without application of mind, wherein the externing authority has mentioned that the petitioner should be externed from districts of Surat City, Surat Rural and Navsari for the period of six months. 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.