RAMESH CHHANA ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Amendment shall be carried out at the earliest.

(2.) This appeal under clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant of a writ application and is directed against the order dated 07.10.2020 passed by a learned Single Judge of this Court in the Special Civil Application No. 12262 of 2020, by which the learned Single Judge declined to entertain the writ application filed by the writ applicant seeking to challenge the legality and validity of the order of preventive detention at the pre-execution stage. The learned Single Judge thought fit to reject the writ application.

(3.) Being dissatisfied with the impugned order passed by the learned Single Judge, the writ applicant is here before this Court with the present appeal.