TAUSIF RAFIK SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard both sides finally with their consent at the admission stage.

(2.) This petition is directed against order dtd. 23/10/2024 passed by the respondent No. 2/Sub Divisional Officer, Shahada and order dtd. 22/1/2025 passed by the respondent No. 4/Divisional Commissioner confirming order of externment. Petitioner stands externed for two years from Nandurbar district by the impugned orders. The respondents undertook the proceedings of externment U/Sec. 56 of the Maharashtra Police Act (for the sake of brevity and convenience hereafter referred as to the "said Act") on the basis of following material :

(3.) Considering the activities of the petitioner, concerned police station officer forwarded proposal on 14/3/2024, which was referred to the respondent No. 2/Sub Divisional Officer for inquiry. A report was submitted on 27/4/2024. Thereafter, petitioner was issued with show cause notice on 22/4/2024, which he replied on 27/4/2024. Thereafter order of externment was passed removing him for two years from entire Nandurbar district. Being aggrieved, he preferred appeal U/Sec. 60 of the Act, which is dismissed on 22/1/2025.