BHARATBHAI RAMJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner was detained under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 ("PBM Act" for short), by virtue of an order passed by the District Magistrate, Ahmedabad, on 26/07/1999, in exercise of powers under Section 3(2) of the said Act.

(2.) In the grounds of detention, various allegations have been made against the petitioner involving him in malpractices relating to forging of permits, signatures and securing supply of wheat and rice on basis of such forged documents.

(3.) The detention order was approved by the State Government on 6/08/1999. A representation was made on 11/09/1999 to the Central Government, which was considered and rejected by the Central Government on 27/09/1999.