BHAGWAT DADASAHEB LANDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With consent of the parties, heard fnally.

(2.) By this writ petition under Article 226 and 227 of the Constitution of India, the petitioner Nos. 1 and 2 are challenging their externment from District Ahmednagar, for a period of two years by the order of respondent No. 3 dated 27.4.2019 in proceeding bearing No. Local Crime Branch/Externment/1335/2019/Ahmednagar/dated 27.04.2019 and confrmed by respondent No. 1 by his order dated 24.01.2020 in Externment Appeal No. 77 of 2019.

(3.) Facts giving rise to this petition in brief can be stated as under :