ZAHOOR ISMAIL FAKIE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the legality and validity of the order dated 16th May, 2013 passed by the learned Principal Secretary, Home Department, Mantralaya, Mumbai, thereby confirming the order dated 18th February, 2013 passed by the Deputy Commissioner of Police, Zone-I, Thane, externing him from the revenue District of Thane for a period of one year.

(2.) We have heard this petition finally at the stage of admission with the consent of the parties. Hence Rule, returnable forthwith. Learned A.P.P. waives service of notice for the respondents.

(3.) We have heard Mr. Bansode, learned counsel for the petitioner and Mrs. Pai, learned A.P.P. For the State.