JATINBHAI NYALCHAND SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By invoking the jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner has prayed to issuance of appropriate writ or direction and also to quash and set aside the order of detention dated 24.1.2002 passed by the District Magistrate, Vadodara under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Hereinafter referred to as "the PBM Act").

(2.) It is contended that the order under challenge is illegal and invalid on account of subsequent event even after the passing of the order, the continued detention of the petitioner has become bad in law.

(3.) Heard learned counsel for the petitioner Mr HR Prajapati, Ms. PJ Davawala learned Addl. Central Govt.Standing Counsel and Mr. AY Kogje learned AGP for other respondents.