LALITBHAI BHAGWANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention dated 26-6-2000 passed by the District Magistrate, Patan in exercise of powers under Section 3(2)) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980.

(2.) Heard Mr.K.S.Jhaveri, learned advocate for the petitioner, Mr.S.K.Patel, learned AGP for the State and Ms.Davawala, learned Addl. Central Govt. Standing Counsel for the Central Government.

(3.) Mr.Jhaveri has drawn my attention towards the order dated 27-9-2000 passed by this Court (Coram: D.P.Buch, J.) in Special Civil ApplicationNo.7806 of 2000 which reads as under: