SHAM TUKARAM SHEJUL Vs. DIVISIONAL COMMISSIONER, CHH SAMBHAJINAGAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) This petition, filed under Article 226 and 227 of the Constitution of India, challenges order of externment passed against petitioner, by Sub Divisional Magistrate, Jalna on 27/9/2023, thereby externing petitioner from Jalna and Aurangabad districts for a period of two years. Petitioner challenged said order by filing appeal before Divisional Commissioner. By order dtd. 22/12/2023, the appeal filed by petitioner was partly allowed and petitioner is externed only from Jalna district for a period of two years. Both these orders are impugned in the present petition.

(3.) Heard learned advocate for petitioner and learned APP for the State. Perused the papers of investigation.