KISHORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Mehul A. Surati, learned counsel for the appellant and Ms. S. S. Pathak, learned Assistant Government Pleader for the State respondents.

(2.) Ms. Pathak, learned AGP states that the affidavit-in-reply is filed on behalf of the State today. Office to trace it and place it on on record.

(3.) The present Letters Patent Appeal has been preferred under Clause 15 of the Letters Patent assailing the correctness of the judgment and order dated 5.7.2021 passed by the learned Single Judge in Special Civil Application No.2766 of 2021, whereby the writ petition challenging the order of preventive detention was dismissed.