RANABHAI BHIKHABHAI MANEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following relief:

(2.) The challenge is to the order of detention dtd. 9/8/2023 passed by the respondent - detaining authority viz. the District Magistrate, Devbhoomi Dwarka, in exercise of powers conferred under Sec. 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under Sec. 2(c) of the Act.

(3.) Learned advocate for the petitioner has challenged the order of detention on the ground that though the detaining authority has extensively referred to the statement of secret witness, which was recorded and verifying by the detaining authority, yet the same are not supplied alongwith the grounds of detention, and this itself is a ground sufficient to set aside the order of detention.