BALU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Perused.

(2.) Rule. Rule made returnable forthwith. Taken up for final hearing by mutual consent.

(3.) Worth of the judgment and order dated 18-08-2011, passed by the Principal Secretary, Home Department, Mantralaya, Mumbai-32 in Appeal No. EXT-2011/133/VS-3(A), confirming the externment order dated 03-03-2011 passed by the Sub Divisional Magistate, Selu, District Parbhani, is in question in the present petition.