NAUSAD KUTBUDIN RANGREJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in the present petition preferred under Article 21 of the Constitution of India is the order dated 25.02.2019 passed by the respondent No.3. ?Assistant Police Commissioner, "I" Division, Ahmedabad City in Hadpari Order No.I/DIVISION/HDP/02/2019, whereby the petitioner has been externed from Ahmedabad City, Ahmedabad Rural, Gandhinagar, Mehsana and Kheda for a period of two years and order dated 27.05.2019 passed by the respondent No.2. ?The Secretary, Home Department in Hadpari Appeal No.15 of 2019, by which the order dated 25.02.2019 is modified and and petitioner is externed Ahmedabad City and Ahmedabad Rural only.

(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 24.10.2018 is without application of mind, wherein the externing authority has mentioned that the petitioner should be externed from districts of Ahmedabad City, Ahmedabad Rural, Gandhinagar, Kheda and Mehsana for a period of two years. 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.