ABDUL MANNAN Vs. STATE OF M P

JUDGEMENT

(1.) WITH consent heard finally.

(2.) ON being noticed the State filed its reply and raised preliminary objection that the petitioner has got an alternative remedy of appeal provided under section 9 of the Adhiniyam and having not availed the same, the petition be not entertained.

(3.) A perusal of the impugned order of externment shows that the petitioner has been externed not only from the Anuppur and its contiguous districts but also the districts like Sidhi, Katni, Rewa and Satna which are admittedly not contiguous districts of district Anuppur. In the circumstances, the order of the petitioner's externment from the aforesaid district is beyond jurisdiction. Hence the preliminary objection raised by the respondents is rejected.