IMRANBHAI MOHMADBHAI MANSURI Vs. DISTRICT MAGISTRATE COLLECTORATE

JUDGEMENT

(1.) Imranbhai Mohmadbhai Mansuri(Pinjara), petitioner, has filed this petition under Articles 226 & 227 of the Constitution of India with a prayer that this Court may issue a writ of habeas corpus or any other appropriate writ, order or direction, for quashing and setting aside the order of detention dated 22nd September, 2005, passed by the District Magistrate, Dahod - respondent No.1 detaining authority under the provisions of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as PBM Act ) as being illegal, invalid, null and void, suffers from total non-application of mind and violative of Articles 14, 21 and 22 of the Constitution of India. The petition was filed on 28th September, 2005.

(2.) My learned Brother Justice Anant S.Dave has issued Rule on 30th September, 2005, which was made returnable after 4 weeks, and that is how the matter has been placed for hearing before this Court.

(3.) Mr.S.P.Majmudar, learned advocate for the petitioner has invited my attention to the order of detention dated 22.9.2005 passed by the District Magistrate, Dahod. He has stated that the order of committal is also passed on the same day and the petitioner was detained in Porbandar Jail. He has also invited my attention to the grounds stated by the authority in its order dated 22.9.2005.