BABOO KHAN Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner has suffered an externment order under the provision of Madhya Pradesh Rajya Suraksha Adhiniyam, 1990, (in short, hereinafter called "the Act") in Case No. 1 of 2000, dated 14-11-2002, passed by District Magistrate, Indore. Having suffered this order, petitioner went up in appeal under Section 9 of the Act before the State Government. By order dated 3-6-2003 (Annexure P-2) the State Government, i. e. , Appellate Authority dismissed the appeal and affirmed the externment order. It is against this appellate order, the petitioner is before this Court under Article 227 of the Constitution of India.

(2.) HEARD Smt. V. Phaye, learned Counsel for the petitioner on the question of admission.

(3.) HAVING heard learned Counsel for the petitioner and having perused the record of the case, I find no substance in this writ, which is worth admission.