ALARAKKHA MOIUDDIN QUERESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this matter, Rule is already issued on 29/03/2017. Vide said order, the interim relief was granted to the Petitioner thereby staying the operation of the impugned order of the Externment.

(2.) Heard Smt. Vrishali Raje, learned counsel for the Petitioner and Shri. N. B. Patil, learned APP for the State, for final hearing.

(3.) The Petitioner has challenged the order dtd. 21/11/2016 passed by the Respondent No.2 Sub Divisional Magistrate, Dahanu Region, Dahanu; externing the Petitioner from the limits of Palghar district for a period of two years.