BRIJESHBHAI SURESHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this petition is made to the order passed by the District Magistrate, Vadodara dated 22.01.2020, ordering preventive detention of the petitioner, in exercise of powers under sub-section (2) of Section 3 of the Gujarat Prevention of Anti-Social Activities Act, 1985.

(2.) RULE. Learned AGP waives service of notice on behalf of the respondent State.

(3.) Heard learned advocate for the petitioner and the learned Assistant Government Pleader for the respondent authorities through video conferencing.