JITMAL NARAYANJI JAAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred, under the provisions of the Gujarat Prevention of Anti-Social Activities Act, 1985 (herein after, 'PASA Act'), by the petitioner through his friend, seeking to quash and set aside the detention order dated 08.07.2020, passed by respondent No.2, herein, on the ground that the same is being violative of the provisions of Section 21 and 22(3) of the Constitution of India and also being contrary to the principles of natural justice.

(2.) This Court has issued rule on 28.08.2020 and the learned APP has also, on instructions, waived service of rule for the respondent-State.

(3.) Today, learned Advocate, Mr. Pandya, appearing for the petitioner and the learned AGP, Ms. Shah, have been heard.