KAPURCHAND MARKANDE RAGHUNATH PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . By this petition under Article 226 of the Constitution of India, the petitioner-detenu is praying for quashing and setting aside of the order dated 23-5-2000 of District Magistrate, Ahmedabad. Under this order of the District Magistrate, Ahmedabad, the petitioner was detained under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as `the Act, 1980').

(2.) . Learned counsel for the petitioner raised the following contentions challenged the legality, propriety and correctness of that order:

(3.) . Reply to the special civil application has been filed by the respondent No.2, State of Gujarat. Reply to the special civil application has also been filed by the detaining authority. Copy of this reply was given to the counsel for the petitioner. The petitioner has not filed rejoinder to the reply of either of the respondents. On the direction of the Court, both the petitioner and the respondent filed translation of the statement of the petitioner recorded on 14-4-2000.