BHARAT SHATRUGHANA Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Learned A.P.P. waives notice for Respondents. By their consent, the matter is taken up for final disposal.

(2.) The petitioner is challenging the order dtd. 19/6/2025 passed by the respondent no.1 and order dtd. 29/4/2025 passed by the respondent no.2, whereby the petitioner was externed from two Districts for a period of six months.

(3.) The brief facts of the case are as under :