AMJADALI ALTAFALI RAJPUT Vs. STATE OF GUJRAT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant (detenue) of a writ application and is directed against the judgment and order passed by a learned Single Judge of this Court dated 27th August, 2020 in the Special Civil Application No.9784 of 2020.

(2.) It appears from the materials on record that the appellant (detenue) has been preventively detained under the Gujarat Prevention of Anti-Social Activities Act, 1985 as a "Cruel Person " as defined under Section 2(bbb) of the Act vide the order passed by the Police Commissioner, Ahmedabad City dated 14th July, 2020 in exercise of powers under Section 3(2) of the Act.

(3.) The learned Single Judge declined to entertain the writ application seeking to challenge the order of detention on the ground that the detenue has an alternative efficacious remedy of preferring a representation to the PASA Board. The learned Single Judge, while rejecting the writ application, held as under:-