ALEEM KHAN SALIM KHAN Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) Rule. Taken up for hearing and Heard by consent at the stage of admission.

(2.) The petitioner by this Writ Petition under Article 226 of the Constitution of India has questioned the order dated 08/03/2011 passed by the Sub Divisional Magistrate, Morshi, District Amravati, who, in exercise of the power under Section 56 (a) and (b) of the Bombay Police Act , 1951 ordered externment of the Petitioner for the period of two years from the District on the ground that the Petitioner is indulging in various types of cases and due to which, the life and properties of the people of Morshi area have been put to danger and social fabric of the society has become disturbed.

(3.) The facts, briefly stated, are as under :