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Judgment
Vijay Kumar Shukla, J
T he petitioner has challenged the legality and validity of the order of externment dated 3.10.2023 passed by respondent No.2 whereby the petitioner has been externed from district Dhar and its adjoining districts for a period of six months.
Counsel for the State has raised a preliminary objection that against the impugned order, there is an alternative and efficacious remedy of appeal under section 9 of M.P. Rajya Suraksha Adhiniyam, 1990.
Counsel for the petitioner prays for withdrawal of the petition with liberty to file appeal before the appellate authority within 7 working days from today along with an application for stay. If such an appeal is filed along with stay application, the appellate authority shall consider and decide the application for stay within 15 days and shall also make endeavours to decide the appeal within 2 months from the date of filing of the appeal.
With the aforesaid, the petition stands disposed off. C.c. as per rules.