RANJITSINH BABUBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition under Article 226 read with Articles 14, 19 & 21 of the Constitution of India is preferred challenging the legality and validity of the order of detention dated 2

(2.) ND December, 2011 passed by respoNDent No.2 - District Magistrate, Vadodara, in exercise of powers conferred uNDer the Prevention of Black Marketing aND Maintenance of Supply of Essential Commodities Act, 1980 ( ?PBM Act? for short) as being invalid, null aND void aND violative of Articles 14, 19 & 21 of the Constitution of INDia.

(3.) LEARNED APP also opposed the petition of the petitioner.