Ranjeetsingh @ Tama vs State Of Madhya Pradesh And Others

Vivek Rusia, J

This petition under Article 226 of the Constitution of India has been filed by the petitioner challenging order dated 11.03.2023 (Annexure P/2) passed by the District Magistrate, Ratlam under Section 5 of the State Security Act, 1990 (herein after referred to as the Act), whereby the petitioner has been externed for a period of one year from District Ratlam and nearby districts.

Against the aforesaid impugned order, the petitioner has already preferred an appeal (Annexure P/3) under Section 9 of the Act before the Divisional Commissioner, Ujjain, which is sill pending adjudication.

Learned counsel for the petitioner submits that despite direction given by this Court on 14.07.2023 (Annexure P/5) in Writ Petition No.15501 of 2023, the Commissioner has not decided the appeal. He submits that the Commissioner has heard the appeal only in the month of July, 2023 and the matter was closed for orders. Since the period of exterment is only for one year and out of which six months time has already expired, therefore, it is expected from the authority to deliver the judgment expeditiously.

With the aforesaid observation, Writ Petition No.25175 of 2023 stands disposed off.