MANGILAL PREMAJI TAILI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Zubin Bharda, the learned counsel assisted by Mr. Kishan H. Daiya, the learned counsel appearing for the appellant and Mr. K.M.Antani, the learned Assistant Government Pleader appearing for the State respondents.

(2.) The appellant came before this Court by filing the Special Civil Application No. 9511 of 2020 at the pre-execution stage stating that an order of detention under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (for short "PBM Act") has been passed. The learned Single Judge declined to grant any relief at the pre- execution stage and accordingly rejected the petition vide the judgment and order dated 21.09.2020.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 21.09.2020, this Letters Patent Appeal has been preferred.