AJITSINH JORUBHA RANA Vs. DISTRICT MAGISTRATE, SURENDRANAGAR

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(2.) The petitioner apprehends that the petitioner is likely to be detained under the PASA Act on the pretext of F.I.R/s for the offence punishable u/s 3 and 7 of the Essential Commodity Act registered with Lakhtar Police Station, Surendranagar.

(3.) During the course of hearing, the State was directed to place on record the detention order for Court's perusal and consequently, the State has placed on record the detention order dtd. 24/11/2021 passed by the District Magistrate, Surendranagar under Sec. 3 and 5 of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as "the Act"), which has been confirmed by an order dtd. 4/12/2021 passed by the Joint Secretary to the Government of Gujarat, Food, Civil Supplies and Consumer Affairs Department, Gandhinagar.