- (1.) Heard Sri Vikrant Singh, learned counsel for petitioner, Sri N.K.Verma, learned AGA for State and perused the record.
(2.) Petitioner in the instant petition is aggrieved by the externment order dated 8.2.2018 passed by the respondent no.3,Additional District Magistrate (Finance & Revenue), Mahoba in Case No.77 of 2017 (State Vs. Tinku Singh alias Shiv Mohan Singh), under Section 3/4 U.P. Control Goondas Act, Police Station-Kharela, District Mahoba, whereby the petitioner has been banished for six months from entering the limits of District Mahoba, against which he preferred the statutory Appeal No.201807000000523 of 2018 (Tinku Singh alias Shiv Mohan Singh) along with stay application before the Commissioner, Chitrakoot Dhan Region Banda, respondent No. 2, who has admitted the appeal and rejected the stay application vide order dated 26.3.2018.
(3.) The learned counsel has assailed the impugned orders on the ground that as many as two cases were cited as the basis for invoking the provisions of the U.P. Control of Goondas Act. It is submitted that aforesaid appeal was preferred along with accompanying application for interim relief which has been rejected by the Commissioner, Chitrakoot Dham Region Banda, respondent No. 2,vide order dated 26.3.2018. It is further submitted that the appeal is protracting and is not likely to be disposed/decided attended with further submission that in case, the same is not disposed of expeditiously, it would frustrate the very purpose of filing of appeal.;