DINESHBHAI SHANKARBHAI PATANVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioners have prayed that the order of detention, if any, passed against them be quashed and set aside at pre-execution stage.

(3.) Heard learned advocate Mr. Desai for the petitioners and learned Assistant Government Pleader Mr. Parikh for the respondents.