IMTIYAZ HUSSAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally.

(3.) The Petitioner who has been externed by invoking the provisions contained in Sec. 56(1) of the Maharashtra Police Act, 1951 has assailed the legality and validity of the externment order dtd. 24/1/2023 passed by the Deputy Commissioner of Police Zone XII, Mumbai (Respondent No.2) and the order dtd. 10/7/2023 passed by the Divisional Commissioner, Konkan Division (Respondent No.3) partly allowing the appeal to the extent of reducing the period of externment from two years to 18 months.