KASAM NOORMOHMED SHAIKH Vs. COMMISSIONER OF POLICE, AHMEDABAD

JUDGEMENT

(1.) The petitioner has challenged the detention on numerous grounds, but the main ground which appeals to us is that the petitiner's representation was belatedly considered by the Central Government and depsite the fact that date of the receipt of the representation and the final rejection were available to the Department the same was not considered for an inordinately long period of 11 days and this delay of 11 days has not been explained satisfactorily. Under the circumstances, we feel that this belated consideration of the representation itself would entitle the petitioner to get the detention order quashed and be set at liberty from detention forthwith unless required to be detained for any other lawful purpose.