VISHNUBHAI CHELABHAI BHARWAD Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original writ applicant and is directed against the order passed by a learned Single Judge dated 3rd September 2019 in the Special Civil Application No.12903 of 2017, by which the learned Single Judge declined to entertain the writ application at the pre-execution stage of a detention order and thought fit to reject the writ application.

(2.) The impugned order passed by the learned Single Judge reads thus:

(3.) Being dissatisfied with the impugned order passed by the learned Single Judge referred to above, the appellant - original writ applicant has come up before this Court with the present appeal.