RAVINDRA JETHALAL BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Keyur Shah appears and states that learned Advocate Mr. B.M.Mangukiya for the Petitioner has filed a sick Note and has requested to keep the matter tomorrow i.e. 13/6/2023.

(2.) On 8/6/2023 this Court has passed the following order:

(3.) Learned AGP Mr. Rohan Raval today also reiterated the position that as on today no proposal for detention is passed. In the present Writ Petition the Petitioner has sought direction to hold and declare that the Respondents have no power, authority or competence to pass order of preventive detention against the Petitioner.