YOGESH PRABHAKAR CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for both the sides, heard finally at admission stage.

(2.) Feeling aggrieved by the impugned judgment and order dated 08.03.2021 passed by the learned Divisional Commissioner, Nashik Division, Nashik, dismissing externment appeal no.1 of 2021, thereby confirming the order of externment passed by the Sub Divisional Magistrate, Taloda Region, Taloda the petitioner has preferred this petition by invoking the writ jurisdiction under articles 226 and 227 of the Constitution of India.

(3.) According to the petitioner, he is a social worker and resident of Taloda, District Nandurbar. He is also President of one Manumata Bahuuddeshiya Shikshan Sanstha, Taloda and his wife is the President of the Taloda Municipal Council. On 30.01.2020, the externment proposal was submitted by the Police Inspector, Taloda Police Station. The Sub Divisional Magistrate, Taloda issued notice dated 03.06.2020 and called upon the petitioner as to why he should not be externed from Taloda Region in view of externment proposal submitted by the Police Inspector, Taloda. The petitioner appeared before the Sub Divisional Magistrate, Taloda on 03.09.2020 and filed his say/reply and resisted the proposal for externment.