VINOD DEVNARAYAN MEENA Vs. STATE OF M P

JUDGEMENT

(1.) Heard finally with consent. This writ petition has been filed by the petitioner aggrieved with the order of externment dated 22-6-2015 whereby the petitioner has been externed from the district Shajapur and the adjoining districts under section 5(a) and (b) of the M.P. Rajya Suraksha Adhiniyam, 1990 as also the order dated 29-9-2015,, whereby the Commissioner has dismissed the appeal against the order of externment.

(2.) Learned counsel for the petitioner submits that the order of externment is based upon the old and stale cases, therefore, the same cannot be sustained in view of the settled legal position.

(3.) As against this, learned counsel for the respondents has opposed the writ petition.