SANDEEP K. PUJARI Vs. STATE AND ORS.

JUDGEMENT

(1.) Heard Shri Arun De Sa, learned Advocate for the petitioner and Shri S.R. Rivonkar, learned Public Prosecutor for the State.

(2.) Rule. Rule made returnable forthwith with the consent of the learned counsel appearing for the parties. Shri S.R. Rivonkar, learned Public Prosecutor waives service on behalf of the State.

(3.) The petitioner has sought to invoke the writ jurisdiction of this Court praying to quash and set aside the order dated 18/11/2015 passed by the respondent no.1 through the Chief Secretary and the impugned externment order dated 21/1/2015 passed by the respondent no.2 District Magistrate whereby he was sought to be externed for the maximum period i.e. for a period of two years under the provisions of the Sections 3 and 4 (a) of the Goa Maintenance of Public Order and Safety Act, 1988 ("the Act" for short hereinafter) and since he was continuing to cause alarm, danger and harm to the person and the property in association with the gang of persons and his presence in the district was prejudicial to the maintenance of public order and tranquility.