RAJUBHAI KALICHARAN PATEL BHAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order dated 31-8-2000 of the District Magistrate, Navsari, under which the petitioner was ordered to be detained as a bootlegger is challenged by him by this petition under Article 226 of the Constitution. This petition was admitted on 18-10-2000. the order of admission reads as under:

(2.) Within time bound programme, this Court expected reply from the respondents. Thereafter this matter came up for consideration before this Court on 17-1-01. On that date, the matter was adjourned on the request of the counsel for the petitioner to file translation of the documents. Then the matter came up on 16-1-2001, on which date, the mater was adjourned on request of the counsel for the petitioner and then it has come up for hearing today. So there was more than three months' time at the disposal of the respondents, if they really intended, willing and desirous of filing reply to the special civil application.

(3.) Reply to the special civil application has not been filed and consequence thereof is whatever factual averments made by the petitioner in the petition stand uncontroverted and the same are to be accepted.