SANTOSH RAGHUNATH PATIL Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties.

(2.) Heard rival arguments of the parties at length. Perused the accompanying documents to the present Writ Petition. Also perused the affidavit filed by Deputy Commissioner of Police, ZoneII, Panvel, District Raigad who has passed the externment order.

(3.) By the present Writ Petition, the Petitioner has challenged the externment order passed against him dated 20th September,2010 externing him from the territories of Districts Raigad, Thane, Greater Mumbai and Mumbai Subarban for the period of one year. By the present writ petition the order of the Appellate Authority is also challenged. The order of the Appellate Authority was passed on 31st December, 2010.