MIYANA BAI AMINA SULEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge has been made by petitioner in this petition who is detained under the Prevention of Antisocial Activities Act, 1985 (hereinafter referred to as `Act') as a `bootlegger' to the order of the District Magistrate, Surendranagar, dated 21.9.2000 passed in exercise of powers conferred under Section 3(2) of the Act.

(2.) This matter also exhibits clear example that the detention order of the petitioner is nothing but only a statistical data and deliberately, lacunas have been left out in the order so that he may get himself released by this court.

(3.) The learned counsel or the petitioner raised manifold contentions challenging the order impugned in this special civil application of the detaining authority, but as this matter deserves acceptance only on one ground, no need to refer, discuss and give finding on all other contentions. This course is adopted otherwise also to save precious and valuable time of the court which is facing serious problem of overcoming pending matters.