SANKET BALKURSHNA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) That order which was passed on 20th April 2013 has been confirmed by the Appellate Authority by its order dated 4th June 2013. The Petitioner has been externed from the entire Satara District pursuant to this order for a period of two years.

(3.) The counsel appearing for the Petitioner took a preliminary objection that the Authority who has passed the externment order is not specifically empowered by the State Government and therefore order is without authority in law and jurisdiction because the SubDivisional Officer who has passed the order was not specifically empowered by the State Government by notification and in the official gazette.