SURESHBHAI LAKHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ-applicant of a writ-application and is directed against the judgment and order passed by the learned Single Judge of this Court dated 1.8.2018 in the Special Civil Application No.9675 of 2018 whereby the learned Single Judge declined to entertain the writ-application at the pre-detention stage and accordingly rejected the same.

(2.) On 28.8.2018 a Coordinate Bench of this Court passed the following order :-

(3.) It appears that thereafter from time to time the aforesaid relief came to be extended. This appeal came up for hearing before this Bench for the first time on 16.6.2021. On 28.6.2021 this Bench passed the following order :-