KIRITSINH GOPALSINH SARDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT is a matter of regret that the point involved in this petition is regarding detention of the petitioner without trial by way of preventive detention. Still, the respondents have not even cared to file an affidavit-in-reply, controverting the averments made in the petition. This Court, in a number of cases, has said that the averments made in such type of cases are required to be dealt with by filing appropriate reply. In spite of that, in several cases, this Court has noticed that the averments made in the petition are not controverted by filing any affidavit-in-reply and the matters are practically dealt with in a casual fashion. Ms.Archana Raval, learned AGP, submitted that, in view of the inadequacy of the staff, sometimes, the office of the Government Pleader finds it difficult to file appropriate reply. However, that may be an internal matter between the office of the Government Pleader and the Government. The fact remains that in most of the cases, affidavits-in-reply in detention cases are not filed, which reflects a very sorry state of affairs. IT is hoped that, in future, appropriate replies may be filed so that the averments in petitions may not go uncontroverted. So far as the facts of the present case are concerned, by an order dated 17.1.2004, the petitioner is detained as a 'bootlegger' under the provisions of the Gujarat Prevention of Anti-social Activities Act, 1985 ("PASA", for short). Along with the detention order, the petitioner is also served with the grounds of detention. In the grounds of detention, there is a reference about three criminal cases registered against the petitioner. All the cases are under the Bombay Prohibition Act. After considering the aforesaid cases and after considering the statements of three witnesses, whose names have not been disclosed to the petitioner, the petitioner has been detained under PASA, which is under challenge in this petition. The learned Advocate for the petitioner submitted that the petitioner made a representation against his detention order on 24th January, 2004, which was received by the Authority on 29th January, 2004, and, ultimately, the petitioner was informed by the authority that the said representation is rejected on 10th February, 2004. The petitioner was informed about the said fact on 17th February, 2004 as per the letter received by the petitioner from the Jail Authority. IT is submitted that the delay in deciding the representation is not explained. The point of delay is taken in the petition at page 8 as Ground 4(k). In this connection, the learned Advocate for the petitioner has relied upon an unreported decision of this Court (Coram : A.L. Dave, J.) in Mulshankar Kalyanbhai Jani v. State of Gujarat, rendered in Special Civil Application No.9664 of 1999, on 16.3.2000, wherein on the ground of unexplained delay in despatching the representation, this Court has set aside the detention order. In paragraph 6, this Court has observed as under :-