HASANBHAI JIVABHAI MALEK Vs. DISTRICT MAGISTRATE & 2

JUDGEMENT

(1.) Rule. Learned A.G.P. 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 C.onstitution of India, the petitioner prays to issue a writ of mandamus or any other appropriate writ, order or direction to the respondents directing them to produce relevant papers and records, orders and grounds of detention which is passed against the present petitioner and after perusing the grounds of detention and the role of the petitioner, the said order of detention passed by the respondent No.1 and approved by the State Government, the respondent No.2, may be quashed and set aside the said order of detention that is passed by the District Magistrate, Gandhinagar i.e. respondent No.1 herein.