SUNNY MANSUR SHAIKH Vs. DIVISIONAL COMMISSIONER/ APPELLATE AUTHORITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) This petition is filed with following substantive prayer:-

(3.) It is the case of the petitioner that on 6th July, 2020, the Assistant Police Commissioner, Nashik City issued notice under Section 56(1)(a)(b) of the Maharashtra Police Act for initiating the externment proceeding to extern the petitioner for 2 years from the revenue boundaries of Nashik district. On 10th July, 2020, the petitioner filed reply to the said notice. On 1st October, 2020, the Respondent No. 2 issued show cause notice to extern the petitioner for 2 years from the revenue boundaries of Nashik district. On 14th October, 2020, the Petitioner filed reply to the said show cause notice. Thereafter, On 16th October, 2020, Respondent No. 2 by order, externed the Petitioner under Section 56(1)(a)(b) of the Maharashtra Police Act for a period of two years from the revenue boundaries of Nashik district. In the month of October, 2020, the petitioner filed appeal before Respondent No. 1- The Divisional Commissioner, Nashik. On 1st February, 2021, the appellate authority dismissed the appeal filed by the petitioner. Hence, this petition.