SUNIL YADAVRAO BEEDKAR Vs. DIVISIONAL COMMISSIONER, AURANGABAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both sides for fnal disposal.

(2.) By this writ petition, the petitioner challenges the legality and validity of the order dated 26.12.2019 passed by respondent No. 1 /the Divisional Commissioner, Aurangabad Division, Aurangabad, confrming the externment order dated 17.10.2019 passed by the Sub Divisional Magistrate, Paithan-Phulambri, under section 56 of the Maharashtra Police Act, 1951, externing the petitioner from Paithan, Phulambri, Gangapur and Aurangabad Taluka of Aurangabad District for one year from 17.10.2019.

(3.) The factual scenario leading to this petition, in brief, is as under: