RAVIKANT MACHHINDRA VIRKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsels for the parties, heard finally.

(2.) The petitioner, who has been externed from the limits of Mumbai City, Mumbai Sub-urban and Thane District for a period of 18 months by order dated 22nd March 2019, passed by the Deputy Commissioner of Police, Zone VII, Mulund, Mumbai, has preferred this petition under Article 226 of the Constitution of India taking exception to the said externment order and the order dated 19th August 2019 passed by the Divisional Commissioner, Konkan Division, Mumbai in Appeal No.59/2019, whereby the detention order was affirmed.

(3.) The background facts necessary for determination of this petition can be stated as under :