SALIM ALLARAKHA BHATTI (MIYANA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.G.P. Ms.Asmita Patel waives service of Rule for the respondent State.

(2.) WITH the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner prays to issue writ of mandamus or any other appropriate writ, order or direction to set aside the order of detention, if any, passed by the detaining authority against the petitioner under the Gujarat Prevention of Anti -social Activities Act, 1985 (for short, the 'Act') in exercise of powers under Sub -Section (2) of Section 3 of the Act.