RAJESH TRIBHUVANDAS GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Petition mounted a challenge to an Order dated 25 th June 2024, passed by the Respondent No.3 thereby the Petitioner has been externed from the limits of the Districts of Mumbai City, Mumbai Suburbans and Thane, for a period of 12 months and the Order dtd. 11/11/2024 passed by Respondent No.2 thereby Externment Appeal No.125/2024 filed by the Petitioner assailing the Order of Externment has been dismissed.

(2.) Heard. Perused the record.

(3.) Rule. Rule is made returnable forthwith. Heard finally with consent of the parties.