DILIPBHAI KESHAVBHAI PATEL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) . As the petitioners are the co-detenus and they were detained under the order of the Police Commissioner, Surat City, dated 16.11.2000 as `bootlegger' in exercise of powers conferred upon the authority under sub-section 2 of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985, (hereinafter referred to as the `Act') these matters were taken up for hearing together and are decided by this common order.

(2.) . The facts of the case and grounds of challenge of the detention order which are common in all these cases, are taken up from special civil application No.296 of 2001.

(3.) . The learned counsel for the petitioner raised manifold contentions challenging the order of detention of the petitioner but as this petition deserves acceptance only on one ground, I do not consider to digest on all the contentions and give decision thereon. In the original petition though the ground on which this petition is being allowed was not raised but the petitioner prayed for amendment of the petition which came to be allowed on 28.2.2001 and he was permitted to raise this contention.