JAYANTIBHAI MANGALDAS MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition was admitted on 1.11.2000. Though more than three months were available to the disposal of the respondents, none has cared to file reply to the special civil application. The learned counsel for the respondents prayed for short adjournment to file reply to the special civil application but in the facts of this case, I do not find any justification in this prayer and the same is rejected.

(2.) Challenge has been made by petitioner Jayantibhai Mangaldas Mistry, detenu, at present detained in Sabarmati Central Jail, Ahmedabad, under Article 226 of the constitution to the order dated 25.9.2000 of the District Magistrate, Bharuch, under which he was ordered to be detained as a 'bootlegger'.

(3.) Manifold contentions have been raised by learned counsel for the petitioner challenging the propriety, correctness and legality of this order but as this petition deserves acceptance only on one ground, no need to refer to all those contentions, consider and record findings thereon in the larger interest of saving precious and valuable judicial time of the court.