ANNARAO @ PINTU BABURAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) By the instant petition filed under Articles 226 and 227 of the Constitution of India, the petitioner is praying for quashing and setting aside the impugned order dated 22nd Dec., 2015 passed by the learned Divisional Commissioner, Pune Division, Pune in Appeal No.AR/EA- 102/2015 thereby dismissing the appeal filed by the petitioner/externee and confirming the order dated 31st Aug., 2015 passed by the Sub-Divisional Magistrate, Solapur-2, Solapur whereby the petitioner / externee was directed in exercise of powers under section 56 of the Maharashtra Police Act, 1951 to remove himself from the territorial limits of Solapur, Pune and Osmanabad Districts for a period of one year.

(3.) The facts leading to the institution of the present petition can be summarised thus :-