JUNEDHUSEN ANWARHUSEN NAGORI Vs. COMMISSIONER OF POLICE

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 appropriate writ, order or direction in the nature of writ by quashing and setting aside the order of detention passed by the respondent No.1.