RAMSWARUP PURANDAS MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed by the petitioner against the order dated 12.9.2000 of District Magistrate, Ahmedabad under which he was ordered to be detained in exercise of powers under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as Act).

(2.) Manifold contentions have been raised by the learned counsel for the petitioner challenging this order of the detaining authority but as this petition deserves acceptance on the ground that there is long delay in deciding the representation of the petitioner by the Central Government, it is not necessary as well as advisable to consume unnecessarily valuable judicial time of this court giving decision on all contentions.

(3.) The learned counsel for the petitioner contended that wife of the petitioner made representation against the detention of the petitioner to the Central Government i.e. it was addressed to the Hon'ble Minister, Government of India, Consumers Affairs Department, New Delhi. The representation was sent on 1.11.2000 under Registered Post A.D. but the same has not been decided. In support of this contention the learned counsel for the petitioner placed reliance on the decision of the apex court in the case of T.A.Abdul Rahman Vs. State of Kerala & Ors., AIR 1990 SC 225.