HARISHBHAI GORUJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking the following prayers:-

(2.) Learned AGP has submitted that as on today no detention order has been passed. He has placed reliance on the order of the Division Bench of this Court dtd. 8/10/2018 passed in Letters Patent Appeal No.1281 of 2018 and has submitted that the present writ petition is not maintainable.

(3.) At this stage, it would be apposite to refer to the observation made in the order dtd. 8/10/2018 by the Division Bench of this Court rendered in Letters Patent Appeal No.1281 of 2018, which reads as under;