PRABHAKAR SHANKARRAO WALSE, Vs. THE DIVISIONAL COMMISSION ER,

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) The petitioner by way of present writ petition filed under Article 226 and 227 of the Constitution of India has challenged order dated 02.12.2019 passed by respondent No.1/ the Divisional Commissioner, Amravati, Amravati Division, Amravati in Appeal No.141/MPA,1951/u/s58/Ext.G.B.-1/2019/Amravati and order dated 24.09.2019 passed by respondent No.2 Deputy Commissioner of Police (Zone 2), Amravati City, Amravati in Externment Case No.PoUpAa/Pari2/Tadipaar/1273/2019.

(3.) By the impugned order dated 24.09.2019 the petitioner was externed from the Amravati city and rural area of Amravati District for a period of two years and by order dated 02.12.2019, the said order is confirmed by the Divisional Commissioner, Amravati .