- (1.)By these writ petitions, the petitioners take exception to the order dated 4th September, 2013 passed by the Secretary (Special), Home Department, Government of Maharashtra, in appeal No. EXT- 2013/109/SPL-3(B) confirming the order of externment, dated 25th July, 2013 passed by the Competent Authority i.e. the Superintendent of Police, Satara, externing the petitioners from Satara District for a period of one year, under Section 55 of the Bombay Police Act.
(2.)Both these petitions are heard finally at the stage of admission with the consent of the parties. Hence, rule made returnable forthwith.
(3.)We have heard Shri Lokhande, learned Counsel for the petitioners in both the aforesaid petitions and Ms. A. S. Pai, learned A.P.P. for the State.