MAHAVIRSINH AJITSINH RANA Vs. DISTRICT MAGISTRATE, SURENDRANAGAR

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner seeks to challenge the legality and validity of the detention order dtd. 24/11/2021 passed by the District Magistrate, Surendranagar under Ss. 3 and 5 of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (herein after referred to as the Act) which has been confirmed by an order dtd. 04/12/2021 passed by the Joint Secretary to the Govt. of Gujarat, Food, Civil Supplies and Consumer Affairs Department, Sachivalaya, Gandhinagar.

(2.) Brief facts leading to the present petition can be stated thus:

(3.) According to the petitioner, he does not possess any fair price licence or is concerned with the supplies provided by the State for public distribution and the petitioner is neither the owner of the shop nor the godown where-from the supply of food grains were seized. It is further the case of the petitioner that he is not concerned or engaged in the business of his father and further the petitioner was also not present when seizure Panchnama and other procedure was undertaken by the competent authority.