MADHABHAI JETHIYABHAI GAMIT Vs. STATE OF GUJARAT
LAWS(GJH)-2010-2-31
HIGH COURT OF GUJARAT
Decided on
February 03,2010
MADHABHAI JETHIYABHAI GAMIT
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
ASHOKBHAI JIVRAJ @ JIVABHAI SOLANKI V. POLICE COMMISSIONER,SURAT [REFERRED TO]RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
JUDGEMENT
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(1.)Leave to amend. Amendment be carried out forthwith.
(2.)The petitioner has been detained under the provisions of Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as `the Act of 1985') by the order dated 14/15-9-2009 passed by the District Magistrate, Tapi, and he has been declared as bootlegger.
(3.)Heard learned advocate for the petitioner and the learned AGP for the State. Also perused the record.
(2.)The petitioner has been detained under the provisions of Gujarat Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as `the Act of 1985') by the order dated 14/15-9-2009 passed by the District Magistrate, Tapi, and he has been declared as bootlegger.
(3.)Heard learned advocate for the petitioner and the learned AGP for the State. Also perused the record.
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