THAKORE JITUJI SAKRAJI VARVAJI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Leave to amend the name of the petitioner.

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

(3.) The present petition is directed against order of detention dated 3/2/2021 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as 'bootlegger' as defined under sec. 2(b) of the Act.