JIGNESHBHAI VASANTLAL SHAH Vs. DISTRICT MAGISTRATE, SURAT

JUDGEMENT

(1.) Since the petitions are arising out of same set of facts and materials replied upon by the respondent and provided to the petitioners, with the consent of learned advocates for the respective parties, the petitions are disposed of by this common order.

(2.) By way of present petitions under Article 226 of the Constitution of India, the petitioners challenge order of detention dtd. 26/4/2022 passed by respondent no.1 under the provisions of Prevention of Black Marketing and Maintenance of Supply of Essential Commodities Act (for short 'the Act') as being unconstitutional, violative of Article 21 , 22 of Constitution of India and suffering from non existing grounds based upon in- genuine satisfaction of respondent no.1, contrary to principles of natural justice and fair play in action and therefore, same is null and void.

(3.) Brief facts leading to present group petitions can be stated thus :-