AHAMMAD MAINUDDIN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the legality and validity of the order dated 30th April, 2013 passed by respondent No.1 the appellate authority confirming the order passed by respondent No.2 on 15th January, 2013 externing the petitioner under Section 55 of the Bombay Police Act, 1951 (hereinafter referred to as the Act) for a period of one year, from Kolhapur District.

(2.) This petition has been finally heard at the stage of admission with the consent of parties. Hence, rule made returnable forthwith. Respondents waive service of the notice.

(3.) We have heard learned counsel for the petitioner, Mr.Anand S. Patil, and Mr.A.S.Gadkari, learned A.P.P. for the State.