JIVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Zubin Bharda, learned counsel appearing for Mr. Kishan Daiya appearing for the appellant and Ms. Vruda Shah, 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 30.12.2020 passed by the learned Single Judge in Special Civil Application No.13767 of 2020, whereby the writ petition challenging the order of preventive detention was dismissed.