ANKUSH RAO Vs. COLLECTOR

JUDGEMENT

(1.) HEARD arguments of parties. The facts which have given rise to this writ petition are briefly as follows:

(2.) AFTER reading the reasons recorded by the District Superintendent of Police and the explanation given by the Collector, we are satisfied that the provisions of Section 18a have not been complied with by the cancelling authority. That authority should have clearly recorded in so many words that the cancellation was necessary for the purposes of security of public peace. The authority having failed to record such a reason, we direct the authority concerned to reconsider the whole question in the light of the arguments of the parties and proceed according to the provisions of Section 18-A already cited above. We issue a writ accordingly.