SHOEB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with consent of both the sides at admission stage.

(3.) The petitioners by invoking Article 226 and 227 of the Constitution of India, have challenged the externment order dtd. 11/2/2021 passed by the Superintendent of Police, Jalgaon under sec. 55 of the Maharashtra Police Act, 1951 (for short "Act of 1951") and confirmed in appeal by the Divisional Commissioner, Nashik Division, Nashik vide order dtd. 7/5/2021.