BABU HANMANTA MARLLA @ KALAY Vs. STATE OF MAHARASHTRA 2 DEPUTY COMMISSIONER OF POLICE ZONE 9 BANDRA MUMBAI

JUDGEMENT

(1.) Writ Petition is heard finally. Rule. Rule is made returnable forthwith by consent of the parties.

(2.) Rival arguments were heard on 23rd March, 2011 and 25th March, 2011. Perused the accompanying documents to the present Writ Petition. Also perused the affidavit filed by the Externing Authority Deputy Commissioner of Police, ZoneIX, Bandra (West), Mumbai dated 24th March, 2011.

(3.) By the present Writ Petition, the Petitioner has challenged the externment order passed against him dated 15.2.2011 passed by the DCP, ZoneIX, Bandra (W), Mumbai. Challenge to the said impugned order is only on the limited aspect as to no hearing given to the petitioner prior to passing the said order.