MOHAMAD SATTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has prayed for the following relief : -

(2.) Thus, the petitioner has sought a direction from this Court to quash and set aside the order of detention passed against the petitioner under the Prevention of Anti-Social Activities Act, 1985, (for short, "the PASA").

(3.) A specific averment made in the writ petition that the detention order against the petitioner under PASA is already passed branding him as a "dangerous person" within the meaning of Sec. 2(c) of the PASA Act.