SHEIKH MUNNU Vs. DIVISIONAL COMMISSIONER

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. 12/7/2021 passed by respondent no. 2-Dy. Commissioner of Police, Zone-I, Amravati City, Amravati as well as the order dtd. 8/3/2022 passed by respondent no. 1 - Divisional Commissioner, Amravati Division, Amravati, whereby the respondent no. 1 confirmed the order of externment in appeal.