TAIYABJI FIDAHUSEN CHALLAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner by this petition under Article 226 of the Constitution of India praying for quashing and setting of the order No.DTN/ECA/3/2000 dated 29.7.2000 passed by the respondent No.3, District Magistrate, Dahod under Prevention of Black Marketing & Maintenance of Supplies of Essential Commodities Act, 1980. Challenging the order the learned counsel for the petitioner raised following contentions :-

(2.) Learned counsel for the respondents supported the order passed by the detaining authority.

(3.) I have given my thoughtful consideration to the submissions made by the learned counsel for the parties and have gone through the Special Civil Application, reply-affidavits filed by the detaining authority, Union of India and State of Gujarat.