SACHIN YESHWANT POKRE Vs. JAYPRAKASH M. JADHAV

JUDGEMENT

(1.) By order dated 17th August, 2007, the learned Single Judge of this Court made a reference to the larger Bench on the issue of the power of the Appellate Authority to grant interim relief in an Appeal under Section 60 of the Bombay Police Act, 1951 (for short "the said Act") against an order of externment passed under the said Act. The learned Single Judge referred to a decision of a Division Bench in the case of Shamkumar Arjun Dalvi Vs. State of Maharashtra and Another, 1988 MhLJ 95. After considering the said decision, in paragraph 4 of his order, the learned Single Judge observed thus :

(2.) By order dated 6th January, 2016, the Hon'ble the Acting Chief Justice directed that the matter should be placed before this Full Bench.

(3.) The question which arises for our consideration is as under :