HANSKAMAL A GROVER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Se three matters are proposed to be disposed of by common judgment and order.

(2.) Special Civil Application No. 10033 of 1998 is a writ petition under Article 226 of the Constitution of India with prayer in the nature of a certiorari to quash the detention order dated 23/10/1998 passed by the Police Commissioner, Surat City under Sec. 3(2) of the Gujarat Prevention of Anti-Social Activities Act (for short "PASA") and in the nature of habeas corpus of immediate release of the petitioner from illegal detention.

(3.) The prayer in Civil Application No. 180 of 1999 is for suspension of detention order dated 23-10-1998 and for release of the petitioner during pendency of Special Civil Application No. 10033 of 1998.