RAJENDRASINGH RAJUSINGH SHIKLIGER Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate for the petitioner has placed reliance on order dtd. 14/12/2022 passed in Special Civil Application No.25199 of 2022 by the Division Bench of this Court and has submitted that the present petition may be allowed.

(3.) 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.