HUSEN TALABBHAI CHANGADA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This petition is filed under Art. 226 of the Constitution of India, in which, the petitioner has challenged the order dtd. 23/9/2021 passed by the respondent - Detaining Authority, whereby the petitioner is detained under the provision of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by treating the petitioner as "Drug Offender" under Sec. 2(e) of the Act.

(3.) Heard learned advocate, Mr. O.I. Pathan for the petitioner and learned AGP Mr. Jadeja for the respondents.