SAMEER JAFAR KHAN Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) The facts in all these Petitions are common, so also the orders under challenge are common, hence all these Petitions were heard together and are being disposed of by this common Judgment.

(3.) These Petitions are filed by the Petitioners praying therein to quash and set aside the order of externment passed by Respondent No.2 Superintendent of Police, Ahmednagar, externing them from the boundaries of Ahmednagar District for the period of one year, which is confirmed by Respondent No.3 Divisional Commissioner, Nashik.