LAXMANBHAI SOMABHAI PARMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This petition is filed by the petitioner for following relief:-

(2.) The challenge is to the order of detention dtd. 2/12/2023, where the petitioner has been detained under the provisions of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (for short "PBM Act"). According to the order of detention, the petitioner had indulged in siphoning of the food grains meant for general public.

(3.) Learned advocate for the petitioner has argued that the case of the petitioner is that the petitioner was only a Manager in the Government godown at Taluka; Godhra, District: Panchmahal and the entire order of detention is based on the data which is showing certain discrepancies, but there is no evidence worth the name that the petitioner has resorted to selling of grains meant for public distribution system in open market for monetary gain.