BHERULAL SOHANLAL KHATIK Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Since the issue is squarely covered by the judgment dtd. 12/4/2023 passed in Special Civil Application No.6176 of 2023 in the case of co-detenue, the matter is taken up for final hearing today.

(2.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(3.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has challenged the Order of Detention No.DTN/ECA/6/2023 dtd. 31/3/2023 passed by the respondent No.2-District Magistrate, Surat, in exercise of powers under Sec. 3 (2) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980, by which he has been detained with a view to prevent him from acting in prejudicial manner to the maintenance of supplies of the commodities essential to the community.