THAKARSHIBHAI VERSHIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioner has filed the present Petition for the following prayers:

(2.) The averments made in the Writ Petition reflect that Respondent No.2 has passed the order of detention against the Petitioner with a view to take a political revenge. Learned Advocate Mr. H.R.Prajapati for the Petitioner has submitted that in fact as per his information, the Respondent Authorities has made a statement that the order of detention under PASA will be passed and accordingly such order is passed in order to detain the Petitioner under PASA, and hence, the same may be called for and set aside.

(3.) We had directed the learned AGP to verify as to whether the order of detention is passed by the Respondent Authorities so that it can be examined by this Court at pre-execution stage. Learned AGP has forwarded a communication dtd. 11/7/2023 from the office of the District Magistrate, Banaskantha and has stated that as on today, no order of detention under PASA is passed. The communication dtd. 11/7/2023 is ordered to be taken on record.