ATUL RAOSAHEB DATRANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard fnally by consent of learned Counsel for respective parties.

(2.) The petitioner has fled this writ petition challenging the order dtd. 6/8/2021, passed by Respondent No.2 - District Superintendent of Police, Ahmednagar, in Externment Proceeding No. 55 of 2021 and also the order dtd. 18/10/2021 in Externment Appeal No. 88/2021, passed by the Divisional Commissioner, Nashik Division, Nashik. Under the aforesaid orders, both the authorities have externed the present petitioner from the area of entire Ahmednagar district for the period of two years.

(3.) Background facts of the present case are as under: