ELESH NANDUBHAI PATEL Vs. C P SINGH

JUDGEMENT

(1.) This appeal is filed against an interim order passed by the learned single Judge in Special Civil Application No. 8631 of 1996 on November 8, 1996.

(2.) When the above petition was moved by the appellant-original petitioner at pre-execution stage of detention order, the learned single Judge passed an interim order. It was, inter alia, observed :

(3.) Shortly stated the facts are that it is asserted by the appellant that he is a very reputed businessman and carrying on legal and legitimate business of building construction in the City of Ahmedabad. He is a peace- loving and law-abiding citizen and has a mass followers in the society. He is a social worker and political leader and, in that capacity, he is taking keen interest in various activities of the State.