IMRAN @ IMU SIKANDER MEMON 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 writ of mandamus or any other appropriate writ, order or direction and be pleased to quash and set aside the order of detention passed on or after 04.06.2016 against the petitioner under the PASA Act by detaining authority in purported exercise of powers under Sub-Section (2) of Section 3 of the Gujarat Prevention of Anti-social Activities Act, 1985 as being illegal, invalid null and void, arbitrary, suffering from mala fides and violative of Articles 14, 19 and 21 of the Constitution of India.