(1.) : The petitioner was ordered to be externed vide order dated 13-11-1999, passed by the Deputy commissioner of Police, Zone-II, Nagpur City, Nagpur, for a period of two years. The petitioner filed an appeal before the State Government under section 60 of the Bombay Police act against the said externment order and the said appeal was dismissed by the Principal Secretary (Appeals and security) to the Government of Maharashtra, Home Department, vide order dated 24th July, 2000. The petitioner assails the said order of dismissal of appeal in this writ petition on various grounds.
(2.) HEARD learned Advocate for the petitioner and learned app for the respondents.
(3.) IT is not necessary to go into all the challenges raised by the petitioner in this petition since, in my view, after hearing learned Advocate for the petitioner and learned APP, the petition is going to succeed on account of denial of opportunity to the petitioner of hearing by the appellate Authority.