RAJUBHAI GABHABHAI VITHALBHAI NAYI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner for quashing and setting aside the order of detention, which is already passed by the respondent authority, in purported exercise of powers under Sub-sec. (2) of Sec. 3 of Gujarat Prevention of Anti-Social Activities Act, 1985.

(2.) The averments made in the writ petition also suggest that the petitioner has asserted on affidavit that the respondent authorities have already passed the detention order under the PASA Act on the basis of two FIRs, as mentioned in the writ petition.

(3.) Learned AGP has forwarded the communications dtd. 13/7/2023 of the Police Inspector, Infocity Police Station, Gandhinagar as well as dtd. 14/7/2023 of the Additional District Magistrate, Ahmedabad, wherein it is stated that as on today, neither there is any proposal nor any detention order is passed. The said communications are ordered to be taken on record.