VIPUL BHATU PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith. Heard by consent.

(2.) LEARNED Additional Public Prosecutor waives service on behalf of the respondents.

(3.) BY way of present petition, the petitioner challenges the order dated 27th november 2006 passed by the learned Sub-Divisional Magistrate, Nandurbar, in externment Proposal No. 17/2005, vide which the petitioner is directed to be externed from Nandurbar District as well as Surat District from Gujarat for a period of one year from the date of the order.