JAHANGEER ALVI Vs. STATE OF M.P.

JUDGEMENT

(1.) In the instant writ petition filed under Article 226 of the Constitution of India the petitioner has challenged the legality and validity of the order of externment passed under the provisions of the Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 [for brevity 'the Act'] by the District Magistrate, Hoshangabad and also the order passed by the Commissioner, Narmadapuram Division, Hoshangabad, respondent No.2, dismissing the appeal preferred by the petitioner against the said order.

(2.) On 2-6-2016 notices were issued to the respondents and the counsel appearing for the State was directed to seek instructions in the matter. On 8-11-2016 counsel for the respondents sought for two weeks time to file reply and he was directed to keep the relevant records available before the Court on the next date. Again, on 29- 11-2016 time was prayed for on behalf of the respondents. On 6-12- 2016 again time was sought for by the respondents. Thereafter on 8-12-2016 the matter was fixed in the week commencing 19-12- 2016 to enable the counsel for the respondents to file reply.

(3.) Despite number of opportunities having been granted reply was not filed on behalf of the respondents. On 20-12-2016 this Court passed the following order: