LAKHA BHURABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein namely Lakha Bhurabhai Mori came to be preventively detained vide the detention order dtd. 19/3/2024 passed by the District Magistrate, Porbandar as a bootlegger as defined under Sec. 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (herein after referred as 'the Act of 1985).

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard learned counsel Mr. Nipul Gondalia and Mr. Vinay Vishen, learned AGP for the respondent-State.