MANIK RAMCHANDRA GUPTA Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Waquar Ahmad, learned Counsel for the petitioner and Ms. P. H. Kantharia, learned A.P.P.

(2.) Rule. Rule made returnable forthwith with the consent of the parties and taken up for final hearing.

(3.) The petitioner in this petition preferred under Article 226 of Constitution of India, takes exception to the order of externment dated 19th December, 2012 passed by the Sub-Divisional Magistrate, Thane Division, Thane No.TD/4/ADMN/Haddapar/SR-13/12 and the order dated 26th April, 2013 passed by the Appellate Authority i.e. Secretary (Special), Home Department, Government of Maharashtra, confirming the order of externment in Appeal No.EXT-2013/23/SPL-3(B).