SUNIL MANI SHETTY Vs. DY COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Writ Petition is directed against the order dated 16th December, 2012 passed under Section (56)(1)(a) and (b) of the Bombay Police Act, 1951 whereby the petitioner has been externed for a period of one year from the limits of the Districts of Greater Mumbai and Suburban Mumbai. The order was passed by the Deputy Commissioner of Police, Zone-VII, Mumbai. This order was challenged by the petitioner before the Appellate Authority i.e. Secretary (Special), Home Department, Government of Maharashtra. The appeal, however, was dismissed by the Appellate Authority by its order dated 17th April, 2013.

(2.) This Court has already put the parties to the petition on notice that the petition is likely to be decided finally at the stage of admission. Accordingly, rule is issued. It is made returnable forthwith. Learned A.P.P. for the respondents waives notice.

(3.) Heard Mr. Tripathi, learned counsel for the petitioner and learned A.P.P. for the State.