SHYAM S/O. NARAYAN ALLADIWAR Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith. Heard finally with consent of the learned counsel appearing for the parties.

(3.) By this writ petition, the petitioner has challenged the externment proceedings order dtd. 10/03/2025 by Deputy Commissioner Saoner in externment proceedings No. 36/2024 and confirmed by the Divisional Commissioner, Nagpur dtd. 08/04/2025, externing the petitioner from Nagpur District for a period of two months under Sec. 56(1)(b) of the Maharashtra Police Act, 1951, on the ground of violation of the principle of natural justice and extending his jurisdiction as vested under the provision of Sec. 56 of the Maharashtra Police Act, 1951. It is the contention of the petitioner that the said action affected the fundamental rights of the petitioner to move freely throughout the territory of India as guaranteed under Article 19(1)(d) of the Constitution of India.