HARPALSINH RAMDEVSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service.

(2.) Heard learned advocates appearing for the respective parties.

(3.) The present petition is directed against the order of detention dated 16.04.2019 passed by the respondent -detaining authority in exercise of powers conferred under section 3(1) of the Gujarat Prevention of Anti-Social Activities Act, 1985 (for short "the Act") for being a "bootlegger".