RAVINDRA SUDAM ADHIKARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

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

(3.) It is the case of the petitioner that, in the month of November, 2019, the petitioner was served with a notice bearing no. POV /Ravindraadhikari/ Externment/ Notice/ 2775/ 2019 under Section 59 of the Maharashtra Police Act issued by Respondent No. 3. Pursuant to the said notice the petitioner attended the office of Respondent No. 3 and gave his reply and also examined witnesses in his support. After considering the reply and submissions on behalf of the petitioner, the Respondent No. 3 concluded that there is no threat or alarm caused at the instance of the petitioner and he recommended that the proceedings as against the petitioner be dropped/cancelled.