AMIT JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matter is heard finally. By the instant petition, the petitioner is assailing the order dated 03.12.2016 (Annexure-P-1) and also the order dated 22.09.2018 (Annexure-P-10).

(2.) By order dated 03.12.2016 (Annexure-P-1), the District Magistrate, Panna/Respondent No.2 initiated the proceedings against the petitioner exercising the powers provided to him under Section 5(a) and (b) of the Madhya Pradesh Rajya Surakshta Adhiniyam, 1990 (hereinafter referred to as the 'Adhiniyam, 1990). After initiating the proceedings against the petitioner, he has made his appearance and also submitted a reply to the show-cause notice issued to him. Thereafter, the case was fixed on 10.01.2018 for passing the order and finally the order impugned was passed on 22.09.2018 (Annexure-P- 10).

(3.) By the impugned order, respondent No.2 invoking the power provided under Section 5(a) and (b) of the Adhiniyam, 1990 ordered that the petitioner be externed from the local limits of District Panna so also its adjoining districts viz. Damoh, Katni, Chhatarpur and Satna for a period of one year.