KANO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Sandip M. Patel, appearing for the petitioner while placing reliance on the averments made in the paragraph No.3.3 of the writ petition, has submitted that the detention order is already passed and the police is searching the petitioner to detain him under the PASA and hence, the petitioner is constrained to file the present petition challenging the action of the authorities. An affidavit in this regard is also filed by the brother of the petitioner.

(2.) Learned Assistant Government Pleader has submitted that in fact, no order of detention against the petitioner has been passed, hence, the averments made in the writ petition with regard to the order of detention is passed against the petitioner is false and incorrect. He further requests this Court to impose appropriate cost on the petitioner for making such incorrect and false statement before this Court.

(3.) Thus, in view of the order passed by the Division Bench of this Court dtd. 8/10/2018 in Letters Patent Appeal No.1281 of 2018, the present writ petition is not maintainable.