NAWAB NAZIR QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with consent of both the parties.

(2.) The petitioner has challenged the externment order dtd. 17/10/2022 passed by the Deputy Commissioner of Police, Zone-6, Chembur, Mumbai. The petitioner was externed out of Mumbai city, Mumbai suburbans and Thane district for the period of one year.

(3.) The Petitioner challenged the said order in the Externment Appeal No.146 of 2022 before the Divisional Commissioner, Konkan Division. It was rejected on 15/2/2023. Thereafter the present petition is filed.