JITENDRAKUMAR @ JAIKY OMPRAKASH HERUWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner challenges the legality and validity of the order of detention dated 20.2.2013 passed by the respondent No. 2 in purported exercise of powers under Sub -Section (2) of Section 3 of the Gujarat Prevention of Anti -Social Activities Act, 1985 (for short, the 'Act') at pre -detention stage.

(2.) VIDE the judgment and order dated 23.12.2013 passed in Letters Paten Appeal No. 1303 of 2013, the Division Bench of this Court, remanded the matter to decide afresh after calling upon the detention order and grounds for detention. Accordingly, after calling upon the detention order for Court's perusal, the present petition is taken up for final hearing.

(3.) UPON serious apprehension that the order of detention has already been passed against the petitioner, the present petition is preferred.