SALAUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The rule is made returnable forthwith. Heard finally by consent of learned Counsel for the parties. The petitioner challenges the order dated 18/10/2012 issued by respondent No. 2, thereby externing the petitioner for a period of two years from the area of Police Commissionerate, Amravati City and Amravati Rural area.

(2.) We have perused the material available on record. We find that the impugned order suffers on the following two grounds: