- (1.) Considering the controversy involved in the matter, and with the consent of learned Counsel appearing for the parties, the matter is taken up for final disposal by issuing Rule, making the same returnable forthwith.
(2.) Petitioners have claimed exception to the externment order dtd. 12/4/2022 passed by respondent no.3 - Deputy Commissioner of Police, Zone-5, Nagpur in terms of Sec. 56[1] [A][b] of the Maharashtra Police Act, and consequential appellate order dtd. 21/6/2022 of respondent no.2 - Divisional Commissioner, Nagpur Division, Nagpur.
(3.) Both petitioners have been externed from Nagpur Commissionarate and adjoining areas falling within the jurisdiction of Mouda, Kanhan and Khaperkheda Police Station for a period of one year from the date of execution of the externment order. Petitioners were even served with statutory show cause notice in terms of Sec. 59 of the Act to which they responded. After hearing the proposed externees, the Authority has passed the impugned externment order. Petitioners filed an appeal in terms of Sec. 60 before the Divisional Commissioner, Nagpur Division, Nagpur who in turn dismissed the same, hence, this petition.;