REGENT COMPUTRONICS PVT. LTD.

RASULBHAI MURADBHAI SINDHA Appellant

V/S

SHYAMAL GHOSH,DISTRICT MAGISTRATE,SURAT Respondents

Referred Judgements :-

MOTILAL JAIN V. MUNICIPAL CORPORATION AHMEDABAD [CASES REFERRED]
MAKHAN SINGH V. STATE OF PUNJAB [CASES REFERRED]
MAKHAN SINGH TARSIKKA SHAMSHER SINGH JOSH GURBUX SINGH ATTA DHANPAT RAI NAHAR DALIP SINGH MUTA SINGH DARSHAN SINGH JHABAL CHANAN SINGH DHUT KARNAIL SINGH FIDA SHRIMATI GODAVARI SHAMRAO PARULEKAR SHAMRAO VISHNU PARULEKAR PRALAD KRISHNA KURANE SHRIPAD YESH VS. STATE OF PUNJAB:STATE OF PUNJAB:STATE OF MAHARASHTRAS:STATE OF MAHARASHTRAS:TH [CASES REFERRED]
CALCUTTA DOCK LABOUR BOARD VS. JAFFAR IMAM BRINDABAN NAYAK JAMBU PATRA [CASES REFERRED]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [CASES REFERRED]
DURGADAS SHIRALI VS. UNION OF INDIA ANOTHER [CASES REFERRED]
G SADANANDAN VS. STATE OF KERALA [CASES REFERRED]
STATE OF MADRAS VS. MADURAI MILLS CO LIMITED [CASES REFERRED]
SOMNATH SAHU VS. STATE OF ORISSA [CASES REFERRED]
BHUT NATH METE VS. STATE OF WEST BENGAL [CASES REFERRED]
GOJER BROS PRIVATE LIMITED VS. RATAN LAL SINGH [CASES REFERRED]
PREM DUTTA PALIWAL VS. SUPERINTENDENT CENTRAL PRISON AGRA [CASES REFERRED]
DURG SINGH VS. STATE [CASES REFERRED]

JUDGEMENT

(1.) * * * *

(2.) Before we come to discuss the merits of the case we will take up three preliminary contentions which have been urged before us on behalf of the Union of India and the State of Gujarat by the respective counsel. These three preliminary contentions are as follows

(3.) Regarding Ground (1) it was contended that once the case of a particular detenu has been considered by the Advisory Board constituted in accordance with the provisions of M I.S.A. and under sec. 12(1) the State Government has passed an order of confirmation of the order of detention and has directed that the detention should be continued the original order of detention ceases to exist and it is replaced by an order passed under sec. 12(1) In order to appreciate the contentions urged on behalf of one or the other of the respondents in this connection it is necessary to refer shortly to the scheme of the M.I.S.A.

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RASULBHAI MURADBHAI SINDHA Vs. SHYAMAL GHOSH DISTRICT MAGISTRATE SURAT

Referred Judgements :-

JUDGEMENT

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