RAJARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 5/5/2023, this Court had passed the following order : -

(2.) Today also, when the matter is taken up for hearing, learned Assistant Government Pleader on instructions has asserted that no order of detention has been passed against the petitioner under PASA.

(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.