Gujarat High Court
Rajeshbhai Bhagwanbhai Rathod vs District Magistrate Valsad & on 7 April, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/SCA/5440/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5440 of 2016
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RAJESHBHAI BHAGWANBHAI RATHOD....Petitioner(s)
Versus
DISTRICT MAGISTRATE VALSAD & 1....Respondent(s)
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Appearance:
MR R.R. MARSHAL, SR. ADV. WITH MR ADIL R MIRZA, ADVOCATE for the
Petitioner(s) No. 1
MR SOHAM JOSHI, AGP for respondent-State
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 07/04/2016
ORAL ORDER
Leave to correct the C.R.No. appearing in paragraph No.7 of the petition. Necessary amendment be carried out forthwith.
Heard learned counsel for the petitioner. Issue notice to the respondents returnable on 19th April 2016. Learned Assistant Government Pleader waives service of notice on behalf of respondent No.2. In the meantime, the respondents are restrained from executing the order of detention qua the present petitioner under the provisions of Prevention of Anti-Social Activities Act, 1985. Direct service qua respondent No.1 is permitted.
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