VANRAJSINH BHUPATSINH GOHIL Vs. STATE OF GUJARAT

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 Constitution of India, the petitioner prays to issue a writ of prohibition or a writ in the nature of prohibition or any other appropriate writ, order and/or direction, quashing and setting aside the threatening action of respondents of passing the order of detention under PASA Act against the petitioner and if the order of detention is already passed by respondent No.2 against the petitioner, the same may be quashed and set aside as being illegal, invalid, null and void and arbitrary, suffers from total non application of mind, without jurisdiction and competence suffering from mala fide and violative of Articles 14, 19 and 21 of the Constitution of India.