ASHESHBHAI INDRAVADANBHAI DUDHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Nirupam Nanavaty, learned Senior Advocate assisted by Mr. Hardik Brahmbhatt, learned counsel for the appellant and Ms. Shruti S. Pathak, learned AGP 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 5.7.2021 passed by the learned Single Judge in Special Civil Application No.6591 of 2021, whereby the writ petition challenging the order of preventive detention was dismissed.