Arijit Pasayat, J. - (1.) Leave granted.
(2.) The true scope and ambit of Section 51 of the Delhi Police Act, 1978 (in short the Act) falls for determination. Notice dated 20-5-2002, was issued by Deputy Commissioner of Police, (South-West) District, New Delhi, under Section 50 of the Act requiring the noticee to show cause as to why action in terms of Section 47 of the Act should not be taken against him. In the notice it was noted that since March 1997 he was engaged in several illegal acts in his activities and movement in the area of P.S. Dwarka, were causing alarm to the residents. List of 7 cases under various penal statutes on the basis of the records of the concerned police station was given. It was indicated that the witnesses including camera witnesses were not willing to give evidence in public against him because of the fear of danger to their person and properties. There was no written reply to the notice, but the noticee appeared and examined a witness to show that he was innocent. After the grant of further opportunities appellant No.5- Additional Deputy Commissioner of Police passed an order under Section 47 of the Act directing that the respondent should remove himself beyond the limits of NCT of Delhi for a period of one year w.e.f. 25-12-2002. He was permitted to attend the courts at Delhi on all the dates of hearing and thereafter immediately remove himself out of the limits of NCT of Delhi, but not to visit any place except courts premises. The relaxation was only for the date of hearing for the cases before the Courts. The contents of the order were explained to him and a copy was also delivered to him.
(3.) The order was challenged before the Lieutenant Governor of Delhi who rejected the appeal under Section 51 of the Act.;