NOORLEN @ NOOR UMAR KHAN Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, heard finally.

(2.) The challenge in this petition is to an order dated 23/03/2021 in Appeal No.16/2021 passed by the Respondent No.1 whereby the appeal preferred by the Petitioner against the externment order bearing No. 50$lh$43$ifj-12$21 dated 21/01/2021, passed by the Respondent No.2, came to be dismissed.

(3.) The petition arises in the backdrop of the following facts :