SUBHASH GANGASAHAY NATHTHIRAM FULMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels for the respective parties through Video Conferencing.

(2.) The present petitions are directed against orders of detention dated 22.12.2020 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 defined under section 2 of the Act.

(3.) This Court has rendered a decision vide order dated 2.3.2020 in Special Civil Application No.20867 of 2019 which reads as under: