BHANUBHAI ALIAS KADUBHAI 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 30.10.2017 passed by the respondent No.2 in Externment No.PK/MAG/HDP/6/2017.

(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 24.05.2017 is without application of mind, wherein the externing authority has mentioned that the petitioner should be externed from districts of Rajkot, Gir Somnath, Morbi, Botad, Devbhoomi Dwarka, Porbandar, Jamnagar, Amreli, Bhavnagar, Surendranagar, and Kachchh (East and West) 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 Rajkot.