MINESHKUMAR HIRALAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of filing this petition under Art. 226 of the Constitution of India the petitioner has challenged the legality and validity of the order passed by the District Magistrate, Valsad on 26.3.2002 in exercise of the powers conferred under Sec. 3(2) of Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as PBM Act).

(2.) The affidavit filed on behalf of the State Government tendered by Mr. H.H. Patel learned AGP and the affidavit tendered by Ms. P J. Davawala on behalf of the Union of India today are taken on record.

(3.) According to the detaining authority the petitioner was found acting in a manner prejudicial to the maintenance of supplies of essential commodities and, therefore, he has been detained and taken into custody.