ASHISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally with the consent of the learned Advocates for the parties.

(3.) In this writ petition, the petitioner has challenged the order of his externment dtd. 5/4/2022 passed by respondent No.3 - Deputy Commissioner of Police, Zone-1, Amravati as well as the order dtd. 28/9/2022 passed by respondent No.2 - Divisional Commissioner, Amravati, whereby the respondent No.2 confirmed the order of externment in appeal.