- (1.) Instant writ petitions have been filed challenging the vires of Sections 3, 4,5 6 and 9 of the Rajasthan Control of Goondas Act 1975 (for short the Act). Ancillary reliefs seeking quashing of the orders of the courts below have also been sought.
(2.) The Additional District Magistrate Kota under Section 3 of the Act ordered for externment for a period of six months of the petitioners Devendra Jain from Kota to Sawai Madhopur and Satya Narain @ Sattu from Kota to Bundi.
(3.) We have heard the rival submissions and scanned are relevant statutory provisions.;