FAEM MUSTAKBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr.Valimohammed Pathan, learned counsel for the appellant and Ms.Shruti Pathak, learned Assistant Government Pleader for the State respondents.

(2.) The affidavit-in-reply filed on behalf of the State is on record.

(3.) The present Letters Patent Appeal has been preferred under Clause 15 of the Letters Patent Act assailing the correctness of the judgment and order dated 09.12.2020 passed by the learned Single Judge in Special Civil Application No.10295 of 2020, whereby the writ petition challenging the order of preventive detention was dismissed.