Gujarat High Court
Lalsing Kacharaji Solanki (Palvi ... vs State Of Gujarat on 1 October, 2019
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/12411/2019 FARAD
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12411 of 2019
==========================================================
LALSING KACHARAJI SOLANKI (PALVI THAKOR) THROUGH SOLANKI SAMIBEN LALSING Versus STATE OF GUJARAT ========================================================== Appearance:
MR. JV PADHIYAR(6966) for the Petitioner(s) No. 1 MR.DIPEN F CHAUDHARI(6740) for the Petitioner(s) No. 1 GOVERNMENT PLEADER(1) for the Respondent(s) No. 3 RULE SERVED BY DS(65) for the Respondent(s) No. 1,2 ========================================================== CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 01/10/2019 FARAD For the reasons stated in the oral judgment dictated today, the Hon'ble Court has passed the following order:-
"In the result, this Special Civil Application is allowed. The impugned order of detention dated 01.05.2019 passed by the respondent authority is hereby quashed and set aside. The detenue is ordered to be set at liberty forthwith if not required in any other case. Rule is made absolute accordingly. Direct service is permitted."
SURESH SOLANKI PPS/PS Page 1 of 1 Downloaded on : Thu Oct 03 23:29:34 IST 2019