BAL @ RAJVARDHAN VITTHALRAO NIMBALKAR Vs. DIVISIONAL COMMISSIONER PUNE

JUDGEMENT

(1.) As the regular Bench, to which this petition was assigned is unable to take up this petition, as per the general standing order in this regard this petition is listed before this Bench.

(2.) Heard.

(3.) By this petition, the petitioner is challenging the order dated 29th December 2015 passed by the respondent No.1 thereby confirming the order dated 9th Oct. 2015 passed by the leaned Sub-Divisional Magistrate under section 56(1)(a) of the Bombay Police Act, 1951 ("said Act" for short) by which the petitioner has been externed from Kolhapur district for a period of six months.