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Madras vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 21 November 2023 · Citation: (2023) 11 MP CK 0055

HON’BLE JUDGES
Vijay Kumar Shukla, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 28817 Of 2023
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Judgment

6 paragraphs · 161 words

Vijay Kumar Shukla, J

1.

In the instant petition, the petitioner is challenging the order of externment dated 17/10/2023 passed by District Magistrate, Barwani(M.P.). Against the said order, the petitioner has preferred an Appeal under Section 9 of M.P.

Rajya Suraksha Adhiniyam.

2.

Counsel for the petitioner submits that the appeal is pending before Commissioner, Indore, Division Indore since 27/10/2023 but till this date, the appeal has not been decided despite an application for urgent hearing. The matter relates to order of externment which involves personal liberty of person and in such matters Appellate Authority is expected to decide the appeal expeditiously.

3.

Considering the same, the present petition is disposed off with a direction to the Commissioner, Indore, Division Indore to decide the pending appeal of the petitioner within period of 15 days from the date for filing of copy of the order passed today, in accordance with law by passing a reasoned and speaking order.

CC as per rules.