ADAMBHAI SULEMANBHAI AJMERI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Hashim Qureshi, learnedcounsel appearing for the petitioners and Mr.A.D. Oza, ld. Public Prosecutor, appearing on behalf of the respondent no.2-State.

(2.) This matter was listed for admission hearing on 16th September, 2004 and the Court has heard Mr.Qureshi on length on that day; and Mr.A.D. Oza also made submissions clarifying the contingencies emerging from the record.

(3.) Considering the totality of facts and circumstances emerging from record as well as the submissions made by Mr.Qureshi, a pointed query was raised by the Court as to whether the petitioner is interested in a reasoned order or would like to withdraw the petition. On that day, Mr. Qureshi requested the Court to defer the order so that he can get instructions from the petitioners and especially the person who has sworn the affidavit in support of this petition. Today according to Mr.Qureshi, the person instructing him in the matter is present and on instructions received from the deponent i.e. Ahmed Hussain Ismailbhai Mansuri, father of the petitioner no.2, he states that the petitioners are interested in a reasoned order. Even otherwise, the Court is suppose to pass a reasoned order unless submitted.