MANSINGH RAMSWARUP TOMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged in this petition the impugned order of detention passed against him by the Commissioner of Police Ahmedabad City on 6-4-1988 in exercise of the powers conferred on him by sub-sec. 11) of Sec. 3 of the Gujarat Prevention of Anti-Social Activities Act 1985 The petitioner was served with the order as also grounds of detention on the same day.

(2.) On perusal of the grounds of detention it appears that there were three cases filed against the petitioner under the provisions of the Bombay Prohibition Act. The statements of four witnesses were also recorded against him. The detaining authority on considering the same as also other alternative less drastic remedies came to the conclusion that it is necessary to detain the petitioner with a view to preventing him from disturbing to maintenance of public order.

(3.) Several grounds have been raised in the petition but Mr. B. J. Shethna the learned Advocate for the petitioner has pressed before us only one ground which he has raised in grounds (b) and (f) of the petition. He submits that the petitioner-detenu does not know Gujarati and English languages and therefore he was unable to make any representation and that in fact he has not made any representation to any of the authorities. He has further submitted that the petitioner has been served with the detention order in English and the grounds of detention and other documents containing basic material in Gujarati language.