MOHAN Vs. THE STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent, heard both the sides for fnal disposal at admission stage.

(3.) Petitioners have preferred this writ petition under Article 226 and 227 of the Constitution of India whereby the order of externment dtd. 14/7/2020 passed by the Member Externment Tribunal and Superintendent of Police, Ahmednagar (respondent No. 2) in Sthgusha/Externment-Akole Police Station / 55/59/1625 of 2020, confrmed by the Divisional Commissioner (respondent No. 2) vide order dtd. 26/8/2020 in Externment Appeal No. 58/2020, is challenged.