ANIRUDDH INDRAJITSINH PARMAR Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned counsels for the parties, heard finally.

(2.) The petitioner, who is the son of Indrajitsinh B. Parmar (hereinafter referred to as 'the detenu '), has preferred this petition assailing the legality and validity of the detention order passed by the respondent No.1-District Magistrate, Dadra and Nagar Haveli, on 29th January 2021, in exercise of the powers conferred on him under section 3(2) of the Gujarat Prevention of Anti-social Activities Act, 1985 ( 'the Act, 1985 ') as extended to the Union Territory of Dadra and Nagar Haveli.

(3.) Shorn of superfuities, the background facts leading to this petition can be stated as under :-