GUNWANTA GAJANAN KHANDEKAR Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Rule. Returnable forthwith. Heard finally with consent of parties.

(2.) This is a writ petition under Articles 226 and 227 of the Constitution of India, challenging the order of externment passed against the present petitioner by respondent No. 1.

(3.) The petitioner is a citizen of India and resident of Kanhan. He is a taxi driver and lives with his wife, mother and children. The petitioner, it is alleged, was involved in commission of certain crimes. It is alleged further that he has become source of nuisance to the society and therefore it has become necessary to extern him.