ALLAHRAKHA @ SHAHRUKH MEHBOOBMIYA BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein came to be preventively detained vide the detention order dtd. 26/5/2026 passed by the respondent authority as a "bootlegger " as defined under Sec. 2(b) of the Gujarat Prevention of Anti-social Activities Act, 1985 (hereinafter referred as "the Act of 1985 ").

(2.) By way of this petition, the petitioner has challenged the legality and validity of the aforesaid order.

(3.) This Court has heard the learned advocates appearing for the respective parties.