NANDU ALIAS SANTOSH PANCHWANI Vs. STATE MP

JUDGEMENT

(1.) This appeal is directed under Section 2 of the M.P. Uchcha Nayayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 assailing the order dated 22/4/2009 in W.P. No. 1793/09 by which learned Single Judge dismissed the writ petition, challenging the show-cause notice issued to the appellant for his externment under Section 5,6 and 12 of the M.P. Rajya Suraksha Adhiniyam, 1990.

(2.) Learned counsel for appellant submitted :

(3.) From the perusal of the order passed by the learned Single Judge, we find that learned Single Judge considered the case on merits and found that on additional ground, notice Annexure P/l was issued. The District Magistrate has issued only a show-cause notice and appellant is having opportunity to submit reply to show-cause notice and only after consideration of the reply to show-cause notice, the matter will be decided by the District Magistrate. The order is under challenge in the petition.