Gujarat High Court
Amrutlal Parmanand Dodeja vs State Of Gujarat on 19 June, 2018
Author: A.J. Shastri
Bench: A.J. Shastri
C/SCA/23348/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 23348 of 2017
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AMRUTLAL PARMANAND DODEJA
Versus
STATE OF GUJARAT
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Appearance:
K T BELADIYA(9101) for the PETITIONER(s) No. 1
MR BHARAT VYAS, ASSISTANT GOVERNMENT PLEADER(1) for the
RESPONDENT(s) No. 1
RULE SERVED BY DS(65) for the RESPONDENT(s) No. 2,3
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 19/06/2018
ORAL ORDER
1. By way of present petition, the petitioner has prayed for the following reliefs :-
"a) Your Lordship may be pleased to admit and allow this Application .
b) Your Lordship may be pleased to issue write of mandamus or any other appropriate write order or direction to the respondent authorities and may be pleased to -
c) Your Lordship may be pleased to quashed and set aside any order/proposal passed By the Respondent against the present petitioner under the provision of PASA Act 1985.
d) Your Lordship may be pleased to direct the Respondent Not to detain the present petitioner under the provision of PASA Act 1985 during the pendency and final disposal of present petition before this Honourable Court.
e) Be Pleased to pass such other and Page 1 of 2 C/SCA/23348/2017 ORDER further reliefs as deemed fit in the interest of justice."
2. When the matter has come up for hearing, Mr. Bharat Vyas, learned Assistant Government Pleader placed on record a communication dated 18.06.2018 indicating that there is no proposal of detention of the present petitioner under the PASA in respect of offences which are mentioned. The said communication is submitted by the Police Inspector, Udhna Police Station, Surat, informing the office of the Government Pleader. The communication is taken on record.
3. Hence, in light of aforesaid communication, Mr. K. T. Beladiya, learned advocate appearing for the petitioner does not press the present petition at this stage. It is clarified that in view of aforesaid instructions since the petition is withdrawn, the detaining authority shall not detain the petitioner under PASA in respect of offences which are mentioned in the present petition. It is further clarified that this order is restricted to present FIR which is brought before the Court. In view of this, petition stands dismissed as not pressed. Rule is discharged. Interim relief shall stand vacated. No order as to costs. Direct service is permitted.
(A.J. SHASTRI, J.) PALLAVI Page 2 of 2