SURESHBHAI RATILAL TANNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.L.R.Poojari, learned AGP appears and waives service of rule on behalf of respondents.

(2.) Sureshbhai Ratilal Tanna, petitioner, has filed this petition under Article 226 of the Constitution of India, challenging the legality and validity of the order of District Magistrate, Rajkot, - respondent No.2 seeking to detain the petitioner under provisions of Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as "PASA"). The said petition was filed on 8th October, 2005, and the Court has issued notice on 11th October, 2005, and passed the orders from time to time and ultimately on 29th December, 2005, this Court passed the order that during pendency of petition the authority will not take any coercive measure in this behalf.

(3.) The facts giving rise to this petition are as under:-