ARVINDBHAI MEGHJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner Mr. D.M. Thakkar, learned AGP Mr. H.H. Patel for the respondent-State and Ms. P.J. Davawala learned Addl. Central Govt. Standing Counsel for the respondent No. 4.

(2.) The affidavit-in-reply filed by the District Magistrate, Bhavnagar Mr. K.A. Patel, District Magistrate, Bhavnagar and Mr. P.M. Asari, Deputy Secretary to the Govt. of Gujarat, Food, Civil Supplies and Consumer Affairs Department, Sachivalaya, Gandhinagar tendered by ld. AGP are taken on record.

(3.) By means of filing this petition under Art. 226 of the Constitution of India, the petitioner has challenged the legality and validity of the detention order passed by the District Magistrate, Bhavnagar dated 21.5.2002 in exercise of the powers under Sub-sec. 2 of Sec. 3 of the Prevention of Black-Marketing & Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as the PBM Act.)