BABURAO CHANGA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. By consent rule is made returnable forthwith. Learned APP waives service of notice.

(3.) By this writ petition, the petitioner is challenging the externment order passed by the Dy. Commissioner of Police, Zone-I, Thane, under the provisions of Section 56(1)(a) and 56(1)(b) of the Bombay Police Act, 1951 (hereinafter referred to as "the said Act") and confirmed in appeal by the State of Maharashtra.