PUNJAJI DAGDU GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. With the consent of the learned Advocates for the parties. Rule is made returnable forthwith with the consent of the parties, heard forthwith.

(2.) THE petitioner was externed under section 56 (1) and under section 59 of the Bombay Police Act, 1951, by order dated 23-3-2000 of respondent No. 2. By the said order, the petitioner, was externed for one year from Buldana District and nearby Districts of Akola, Washim, Jalna, Parbhani and Jalgaon. The petitioner challenged the said externment order before the respondent No. 3 in appeal and respondent No. 3 vide order dated 11th December, 2000 rejected the appeal and confirmed the externment order. The petitioner challenges the externment order on the ground that in the show cause notice, there is no averment that witnesses are not coming forward to depose or that they have not lodged the complaint against the petitioner due to fear as also on the ground that though the activity of the petitioner is stated to be restricted in village district Buldana, yet by impugned order, the petitioner has been externed from not only district Buldana but also five other districts namely Akola, Washim, Jalna Parbhani and Jalgaon. It is on excess of the power conferred under sections 56 and 59 of the Bombay Police Act. Besides this, there are other grounds on which the externment order is challenged.

(3.) IN respect of the ground that the externment order is in excess of the jurisdiction vested in the authorities, reliance has been placed on Division Bench judgment of the Bombay High Court in (Umar Mohamed Malbari v. K. P. Gaikwad, Dy. Commissioner of Police and another), reported in 1988 (2) Bom. C. R. 724 : 1988 Mh. L. J. 1034. In this case the activities reported to be indulged by the petitioner therein were restricted within the Taluka of Bhiwandi within the Thane Commissionerate, yet the petitioner was also externed from Raigad and Nasik Districts, the externment order was challenged before the High Court. Relying upon (Balu Shivling Domble v. The Divisional Magistrate), reported in 1969 Mh. L. J. 387 : 71 Bom. L. R. 79 : A. I. R. 1969 Bom. 351 which case was cited with approval in the case of (Pandharinath Shridhar Rangnekar v. Dy. Commissioner of Police, State of Maharashtra) reported in A. I. R. 1973 S. C. 630, it was held that the externment of the petitioner in respect of districts Raigad and Nasik was in excess of the activities complained of which were restricted within the Taluka of Bhiwandi within the Thane Commissioner.