GANESH SUDHIR KHARADE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

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

(2.) This writ petition is fled by the petitioner challenging the order of externment passed by the Externing Authority i.e. the Superintendent of Police, Beed, on 5.4.2019, confrmed by the Additional Commissioner Beed in proceeding no. LCB/MPAS55/1138/2019, whereby the petitioner has been externed for a period of one year from District Beed.

(3.) Facts giving rise to this petition are that the petitioner is resident of Kaij, District Beed. The petitioner received a notice by the Sub Divisional Ofcer, Kaij, dated 28.3.2019 alleging therein that fve offences under Maharashtra Prevention of Gambling Act, have been registered against the petitioner in the year 2018, the details of which are as under :