UNION OF INDIA Vs. VIKRAMSINH JULUBHAI GOHIL

JUDGEMENT

(1.) ORDER

(2.) . After hearing learned counsel for the parties, we find no merit in appeal. It cannot be said that the High court misdirected itself on any principle of law. On a consideration of the circumstances appearing that the impugned order of detention was passed by way of punishment and that misconduct was the foundation for the passing of the order of detention.