JAKIR KHAN Vs. STATE OF M P

JUDGEMENT

(1.) Regard being had to the homogeneous character of the controversy involved in the present case, writ petitions were analogously heard and by a common order, they are being decided by this Court. Facts of Writ Petition No. 2627 of 10 are narrated hereunder.

(2.) The petitioner before this Court has filed this present petition being aggrieved by a show cause notice issued by the District Magistrate, Mandsaur dated 9.2.10 in the matter of externment of the petitioner under the provisions of M.P. Rajya Suraksha Adhiniyam, 1990 (hereinafter shall be referred to as the Adhiniyam, 1990). This Court has granted an interim order 11.3.10 and now more than a year's period is over.

(3.) Heard learned counsel for the parties and perused the record.