This case examines the adherence to natural justice and procedural fairness in the State's preventive measures against individuals under the Uttar Pradesh Control of Goondas Act, 1970, following the District ... Magistrate's externment order against Sudhir Kumar Singh, which was annulled by the Allahabad High Court due to procedural deficiencies and breaches of natural justice, prompting an appeal by the State of Uttar Pradesh to the Supreme Court.