PARIXIT DILIPKUMAR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs:

(2.) The challenge is to the order of detention at pre-execution stage that the respondent No.2- detaining authority viz. the District Magistrate, Porbandar, in exercise of powers under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (for short " the Act") and will detain the petitioner.

(3.) Learned counsel for the petitioner has argued that there is no objective material on the basis of which detaining authority can ever reach to a subjective satisfaction that the detention order is necessary against the present petitioner. It is further submitted that the contract of the petitioner already got over in the year 2021. there is minor short-fall which has been deducted from the bill amount of the present petitioner which was lying as deposit with the authority. This Hon'ble Court after considering the role of the petitioner has granted anticipatory bail to the petitioner having found that the petitioner is not involved in actual siphoning away of the material.