RAMESHCHANDRA KAKARAM SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Samir Dave and Mr.H.H.Patel, A.P.Ps. are present in the court. They were called upon to make submissions in this case. They stated they do not have papers of the case nor any instructions. Heard learned counsel for the petitioner and respondent No.4.

(2.) So far as respondent No.4 is concerned, the representation filed by petitioner against the detention order has been decided and against this decision, the petitioner's counsel has not made any grievance. His contention is that the State Government has not decided his representation till date.

(3.) On 13th November, 2000, this matter was admitted and the following order has been passed: