DEVANAND S/O RAMESH PATHRABE Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Mr. S.H. Sudame, the learned counsel for the petitioner, and Mr. S.S. Doifode, the learned APP for the respondents.

(2.) Rule. The rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.

(3.) The challenge in this petition is to the orders dated 23.12.2020 and 12.3.2021 made by the Deputy Commissioner and Divisional Commissioner respectively externing the petitioner from Nagpur city rural area. The impugned order dated 23.12.2020 has been made by invoking the provisions of Section 57 of the Maharashtra Police Act, 1951 (the said Act), and the order dated 12.3.2021 has been made by the appellate authority confirming the externment order dated 23.12.2020.