- (1.) The petitioner is aggrieved by the order dated 27.11.2014 passed by the Additional Deputy Commissioner of Police-I, Central West District, Delhi whereby he has been externed from the limits of National Capital Territory of Delhi for a period of one year as well as the order dated 17.12.2014 passed by the Appellate Authority (Lieutenant Governor) which upheld the externment of the petitioner.
(2.) Based on the externment proposal by the SHO of Rani Bagh police station through the ACP, Saraswati Vihar, a notice was issued to the petitioner under Section 50 of the Delhi Police Act, 1978 (hereinafter referred to as the 'Act') on 8.10.2012 with a direction to appear before the Additional DCP on 25.10.2012. A list of six cases was given to him to explain as to why he should not be externed because of his having become a habitual offender.
(3.) During the pendency of the proceedings under Section 47 of the Act, the petitioner was again found to have involved himself in 11 cases relating to theft, dishonestly receiving stolen property, knowing it to be stolen, robbery etc. A supplementary notice under Section 50 of the Act was given to him and he was asked to reply to the supplementary notice as well.;