VIPUL M.PANCHOLI,J. - (1.)This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that the order of detention dated 17.06.2021 passed by respondent No.2 against the petitioner under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under section 2(c) of the Act be quashed and set aside.
(2.)Heard Ms.Nipul H. Gondalia, learned advocate for the petitioner and Mr.Adityasinh Jadeja, learned Assistant Government Pleader for the respondents.
(3.)Learned advocate for the petitioner has referred the order of detention which has been passed against the petitioner. In the said order, the respondent detaining authority has referred six FIRs which have been registered against the petitioner before Talala Police Station for the offence punishable under the provisions of the Indian Penal Code, Gujarat Police Act, Arms Act and Gujarat Land Grabbing (Prohibition) Act, 2020. Learned advocate for the petitioner has referred the averments made in the memo of the petition and, thereafter, contended that the detaining authority has passed the order of detention against the petitioner by passing the order under Section 2(c) of the Act. It is pointed out by the learned advocate for the petitioner that by way of interim order dated 05.07.2021 passed by this Court, order of detention passed against the petitioner has been suspended. Learned advocate for the petitioner has, therefore, urged that the impugned order be quashed and set aside.