PRASAD GANESH DAHIWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) This petition takes exception to the order dated 31.10.2018 passed by the Sub-Divisional Magistrate, Shrirampur Division, Shrirampur, Dist. Ahmednagar, in Externment Proposal No.8 of 2018, confirmed by the Divisional Commissioner, Nashik Division, Nashik in Externment Appeal No.77 of 2018 by order dated 08.02.2019.

(3.) It is the case of the petitioner that he is resident of village Belapur. He is doing part-time business so as to cater financial need of his family. He is also a social activist of Bajarang Dal and helping needy and poor people of the Society.