Gujarat High Court
Ms. C.M.Shah vs Rule Served By Ds For on 19 October, 2010
Author: J.C.Upadhyaya
Bench: J.C.Upadhyaya
Gujarat High Court Case Information System
Print
SCA/8388/2010 5/ 5 JUDGMENT
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 8388 of 2010
For
Approval and Signature:
HONOURABLE
MR.JUSTICE J.C.UPADHYAYA
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1
Whether
Reporters of Local Papers may be allowed to see the judgment ?
2
To
be referred to the Reporter or not ?
3
Whether
their Lordships wish to see the fair copy of the judgment ?
4
Whether
this case involves a substantial question of law as to the
interpretation of the constitution of India, 1950 or any order
made thereunder ?
5
Whether
it is to be circulated to the civil judge ?
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RATNABEN
W/O KANAIYALAL KISHANBHAI NETLEKAR (CHHARA)
Versus
STATE
OF GUJARAT & 2
=========================================
Appearance :
MR
ARVIND K THAKUR for Petitioner(s) : 1,
MS. C.M.SHAH, AGP for
Respondent(s) : 1,
RULE SERVED BY DS for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE J.C.UPADHYAYA
Date
: 19/10/2010
ORAL
JUDGMENT
The Petitioner - detenue has filed the present Petition under Article 226 of the Constitution of India, challenging the detention order dated 30.6.2010 (executed on 2.7.2010), passed by the Respondent - Police Commissioner, Ahmedabad City, by exercising the powers conferred under sub-section (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 ("PASA Act", for short). The detenue is branded as "bootlegger".
Heard Mr.Arvind K. Thakur, learned Advocate for the Petitioner and Ms.C.M.Shah, learned AGP for the Respondents. Affidavit in reply filed by the Respondent - Commissioner of Police, Ahmedabad City has been taken into consideration.
The Petitioner came to be detained as "bootlegger" on her involvement in three offences arising under the Bombay Prohibition Act.
It has been submitted by the learned Counsel for the Petitioner that it is a settled legal position that on registration of three offences, no order of detention could have been passed, as the Petitioner cannot be branded as "bootlegger". It has been further submitted that the activities of the Petitioner cannot be said to be injurious to the public health or public order. It has been further submitted by the learned Counsel for the Petitioner that there is gross delay in passing the order of detention as well as there is gross delay in executing the order of detention.
Per contra, Ms.C.M.Shah, learned AGP representing the Respondents supported the detention order dated 30.6.2010 passed by the Respondent - Commissioner of Police, Ahmedabad City and submitted that before passing the detention order, the detaining authority took into consideration all the relevant papers, and after subjective satisfaction, the detention order is passed, and thus the detention order is legal and proper, and no interference in the said order is warranted, and consequently, the petition deserves dismissal.
I have gone through the grounds of detention and considered the submissions advanced on behalf of both the sides.
The Court is of the opinion that there is much substance in the arguments advanced by learned Counsel for the Petitioner. It is seen from the grounds that a general statement has been made by the detaining authority that consuming liquor is injurious to health. In fact, a perusal of the order passed by the detaining authority shows that the grounds which are mentioned in the order are in reference to the situation of "law and order" and not "public order". Therefore, on this ground, the subjective satisfaction of the detaining authority is vitiated on account of non-application of mind and the impugned order, therefore, deserves to be quashed and set aside.
Except the general statement, there is no material on record which shows that the detenu is carrying on illegal activities of selling liquor or is engaged in such activity, which is harmful to the health of the public. In the case of ASHOKBHAI JIVRAJ @ JIVABHAI SOLANKI v/s. POLICE COMMISSIONER, Surat, reported in 2001 (1) GLH 393, having considered the decision of the Hon'ble Apex Court in the case of Ram manohar Lohia v/s. State of Bihar, reported in AIR 1966 SC 740, this Court held that the cases wherein the detention order are passed on the basis of the statements of such witness fall under the maintenance of "law and order" and not "public Order".
Applying the ratio of the above decisions, it is clear that before passing an order of detention, the detaining authority must come to a definite findings that there is threat to the 'public order' and it is very clear that the present case would not fall within the category of threat to a public order. In that view of the matter, when the order of detention has been passed by the detaining authority without having adequate grounds for passing the said order, cannot be sustained and, therefore, it deserves to be quashed and set aside.
In the result, this petition is allowed. The impugned order of detention dated 30.6.2010 passed by the Respondent - Police Commissioner, Ahmedabad City, is hereby quashed and set aside. The detenu is ordered to be set at liberty forthwith, if not required in any other case. Rule is made absolute accordingly. Direct service permitted.
(J.C.Upadhyaya, J.) Jayanti* Top