AMIT B.BORKAR, J. - (1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.
(2.) Rule. Rule made returnable forthwith. Learned Additional Public Prosecutor waive notice on behalf of respondents/State. Heard finally by consent of learned counsel appearing for the parties.
(3.) The challenge in this petition is to the order dated 18.11.2019 passed by respondent no. 1, thereby confirming the order dated 05.04.2019 passed by respondent no. 2, whereby the petitioner was externed for a period of two years from 05.04.2019, for the reasons stated in the externment order.;