RUPNARAYAN Vs. THE STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Rupnarayan alias Rupa Meena has preferred the present writ petition through his wife Smt. Suman Meena, under Article 226 of the Constitution of India, praying for issuance of the writ in the nature of certiorari, for quashing the order dated 9.9.2014 (Annexure-2), whereby the petitioner has been detained for a period of one year under the Rajasthan Prevention of Anti-Social Activities Act, 2006 (hereinafter to be referred as "the P.A.S.A. Act-2006").

(2.) By way of this writ petition, the petitioner has questioned his preventive detention and has also sought quashing of order dated 17.9.2014 (Annexure-3) passed by the Government of Rajasthan (Home Department), affirming the detention order (Annexure-2) passed by Police Commissioner, Jaipur under Section 3(1) of the P.A.S.A. Act of 2006.

(3.) In the writ petition, primary contention made by the petitioner is that the detention order dated 9.9.2014 (Annexure-2) and affirmed by the Government vide order dated 17-9-2014 (Annexure-3) are liable to be set aside, as the grounds stated in the detention order are non-existent, misconceived, not sufficient and irrelevant. Therefore, the detention order along with the order whereby it was affirmed are liable to be set aside.