JAIPRAKASH SURESHBHAI MORE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Here is a petitioner, who seeks to challenge the order of detention passed by the detaining authority, respondent No.2 herein, with the following reliefs:

(2.) Challenge in this petition under Article 226 of the Constitution of India is to the subjective satisfaction arrived at by respondent No.2 in passing the order being PASA/SR/44/2020 passed on 19.08.2020 branding him as bootlegger under section 2(b) of the Gujarat Prevention of Anti-Social Activities Act, 1985 ("the PASA Act" for short)

(3.) The petitioner is aggrieved by the fact that the subjective satisfaction is not based on the objective material to support the order of detention and, therefore, indulgence is required.