RAVISHANKAR BHANWARLAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of rule for the respondent - State.

(2.) Heard learned advocates for both the parties.

(3.) By filing present petition the petitioner, under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order of preventive detention at pre- execution stage against the petitioner by the respondent No.2, in exercise of power under subsection (2) of Section 3 of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short PASA Act). The detenu is branded as property grabber.