STATE OF MP Vs. ARVIND SHARMA

JUDGEMENT

(1.) They are heard.

(2.) This writ appeal has been filed against the order dated 30/5/2013 passed in Writ Petition No.8555/2012. By the aforesaid order, the learned Single Judge has quashed the order of externment passed under the provisions of the Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 (for brevity, the "Adhiniyam") on the ground that the Additional District Magistrate who passed the order of externment was not competent to pass the same.

(3.) Learned Government Advocate appearing on behalf of the appellants State has contended that the impugned order passed by the learned Single Judge is contrary to law in as much as in the aforesaid order notification issued by the State Government dated 05th March, 2003 by which the State Government authorised the Additional District Magistrates to pass order of externment has not been considered.