MOHAMMAD BIN SAEED BIN KILEB Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally at admission stage with consent of both the sides.

(2.) By this writ petition, the petitioners are challenging the order of externment passed by the externment authority and confirmed by the appellate authority.

(3.) Heard Mr. Ameya N. Sabnis, learned counsel for the petitioners and Mr. P. G. Borade, APP for the respondents/State.