MAHENDRASINH ANOPSINH MAHIDA Vs. DISTRICT MAGISTRATE ANAND

JUDGEMENT

(1.) These two writ petitions under Art. 226 of the Constitution of India arising out of the same incident and the two petitioners of the same Petrol Pump having been detained by detention order of the same date, viz., 13-7-1998 involving common question of law and facts are proposed to be disposed of by common judgment.

(2.) The prayer in these two writ petitions is for quashing the detention order dated 13-7-1998 passed by the Detaining Authority against the petitioners under Sec. 3(2) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (for short 'P.B.M. Act') and for immediate release of the two petitioners who are alleged to be kept under illegal detention.

(3.) Brief facts are that the petitioner of Writ Petition No. 6419 of 1998 is Proprietor and Administrator of M/s. Liladhar Petroleum Company of Indian Oil Corporation, in District Anand. The petitioner of other Writ Petition is the brother and Manager/employee of the said petrol pump of the petitioner of Writ Petition No. 6419 of 1998.