RAJA @ ABDUL HABIB Vs. STATE OF M P

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is heard finally.

(2.) In this writ petition, the petitioner, inter-alia, has assailed the validity of the order dated 14/5/2013 and order dated 7/1/2014 passed under the M.P. Rajya Suraksha Adhiniyam, 1990 (hereinafter referred to as 'the Act').

(3.) Facts giving rise to filing of the writ petition, briefly stated, are that the petitioner is resident of District Damoh. A show cause notice dated 01/04/2013 was issued to the petitioner under Section 6 of the Act by which the petitioner was asked to show cause as to why the order of externment has not been passed against him. The petitioner did not submit any reply to the show cause notice. He was proceeded ex-parte. Thereafter the District Magistrate by an order dated 14/5/2013 by taking into account the fact that the petitioner for a period from 1997 to 2013 has been tried in connection with 22 criminal cases, passed an order of externment against him for a period of one year under Section 6 of the Act. The aforesaid order has been affirmed in appeal. In the aforesaid factual matrix, the petitioner approached this Court.