SHAKIRHUSEN MAJIDBHAI RANGREJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocates appearing for the respective parties have submitted that by the judgment and order dtd. 12/4/2023 passed in Special Civil Application No.16703 of 2022, in case of similarly situated person and co-accused, this Court has quashed and set aside the detention order. Thus, it is submitted that similar order may be passed.

(2.) In the present writ petitions, the petitioners have assailed the orders of detentions dtd. 2/8/2022 passed by the respondent-authority under the provisions of the Prevention of Black Marketing & Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as "the Act, 1980").

(3.) It appears that the Detaining Authority has taken into consideration irregularities, for which, FIR came to be registered with the different police station, i.e, (i) on 20/4/2022 with the Sarkhej Police Station. However, the detention order does not disclose the same, but the affidavit in reply filed by the respondent-authorities discloses such reason.