S.H.VORA - (1.) Rule. Learned A.G.P. waives service of Rule for the respondent - State.
(2.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.
(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner prays to issue appropriate writ of mandamus or any other appropriate writ, order or direction and to quash and set aside the detention order at pre-execution stage passed by respondent no.2 under the provisions of section 3(2) of the Gujarat Prevention of Antisocial Activities Act, 1985 as same being illegal, null and void, arbitrary suffers from malafides and violative of Articles 14, 19 and 21 of the Constitution of India.;