FARUKH KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard fnally at the stage of admission.

(2.) The petitioners have challenged the order dtd. 9/9/2021 passed by the Superintendent of Police, Nandurbar whereby the petitioners have been externed from the entire Nandurbar District for the period of two years. Further, the petitioners have also challenged the order dtd. 6/12/2021 passed by the learned Divisional Commissioner, Nashik Division, Nashik in Externment Appeal No. 111/2021, whereby the earlier order dtd. 9/9/2021 is confrmed.

(3.) The background facts are as under :