RAJ KUMAR MITHUMAL GOPLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of his detention dated 7th August, 1985 passed under the provisions of the Prevention of Black-marketing and Maintenance of supplies of Essential Commodities Act, 1980, Annexure 'A'. The ground of his detention dated 9th August, 1985 are at Annexure 'B'.

(2.) In paragraph 8 of the petition it has been alleged as under:

(3.) In the affidavit-in-reply of Shri N.R. Vasni, Deputy Secretary, Food and Civil Supplies Department, Sachivalaya, Gandhi-nagar in paragraph 8 it has been stated as under: