YASIR Vs. DISTRICT COLLECTOR OFFICE OF THE COLLECTORATE

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India seeking relaxation in the order of externment for election campaign in the ensuing assembly election.

(2.) An order of externment was passed against the petitioner under the provisions of MP Rajya Suraksha Adhiniyam, 1990 (hereinafter referred as "Adhiniyam"). The validity of order of externment was challenged by the petitioner in WP No.11125/2023. The said petition was dismissed and the order of externment was affirmed. Against the said order, a Writ Appeal No.1049/2023 was filed which was also dismissed by the Division Bench.

(3.) Learned counsel for the petitioner submits that the petitioner is contesting ensuing Assembly Elections and his nomination paper has been accepted, therefore, the order of externment either be relaxed or he be granted permission for election campaign by entering into the constituency.