SUNIL KANUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for the following relief:

(2.) Thus, the petitioner is seeking quashing and setting aside the order of detention passed by the detention authority however, upon instructions, learned AGP has tendered a communication dtd. 28/6/2023, wherein it is stated that as on today, no detention order is passed. The communication dtd. 28/6/2023 is ordered to be taken on record.

(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.