DINESH SANTLAL YADAV Vs. DIVISIONAL COMMISSIONER, KONKAN DIVISION

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard fnally with the consent of the parties.

(2.) By this Petition an exception is taken by the petitioner to the externment order dated 22/11/2019 passed by the respondent No.2 - The Deputy Commissioner of Police, Zone - 3, Kalyan whereby the petitioner was externed from the limits of Thane District for a period of 1 year. The petitioner also challenges the order passed in Appeal by the respondent No.1 - Divisional Commissioner, Konkan Division dated 22/1/2020 confrming the order of externment conseuuently rejecting the Appeal.

(3.) The facts of the present case in brief are as under :