GOVIND ALIAS KABRA Vs. STATE OF M.P

JUDGEMENT

(1.) THE present petition under Article 226 of the Constitution of India assails the order of externment dated 02.04.2013 passed by the District Magistrate, Guna, contained in Annexure P/1 and also the appellate order, by which the appeal preferred against the order of externment has been rejected by the Commissioner, Gwalior Division, Gwalior.

(2.) THE petitioner has been externed for a period of one year from District Guna and also from Districts Bhopal, Rajgarh, Shivpuri, Vidisha and Ashoknagar, which are contiguous to District Guna.

(3.) LEARNED counsel for petitioner has raised the following preliminary submissions that : -