RAJUBHAI MANGILAL TELI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.R.J.Goswami for the petitioner and learned Assistant Government Pleader Mr.Soaham Joshi for the respondent -State through video conference.

(2.) Learned Assistant Government Pleader Mr. Soaham Joshi submitted an affidavit-in-reply, wherein, it is stated the detaining authority has already passed an order dated 26th July 2020. The relevant averments made in the affidavit-in-reply are as under:

(3.) In view of the above averments, the petitioner is required to challenge the order of detention passed by the respondent detaining authority.