SIRAJ MOHMED ALI DONGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) NOTICE of externment is issued against the petitioner in November 1996 and thereafter he appeared before the Externing Authority and filed his say. Now, the Externing Authority has fixed the matter for hearing. It is the case of the petitioner that since he is a social worker and is contesting election of Thane Municipal Corporation, the proceedings are started at the behest of one Nayeem khan,against whom the petitioner had contested election. This proceeding therefore, bound to result in adverse order being passed against the petitioner. As such, it is submitted that the enquiry pending before the Externing Authority be kindly directed to be held after 23rd February 1997, when elections scheduled to be held are over.

(2.) AFTER hearing Shri Dhakephalkar I find this petition to be quite premature and no interference at this stage is necessary. Accordingly,application is rejected. In case any adverse order is passed,liberty to the petitioner to approach this Court again.