SURUBHAI GOVUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this L.P.A., the appellant-original petitioner has assailed the judgment dtd.26.7.99, recorded by the Learned Single Judge, in Spl.C.A.No.2212/99, whereby, the petition of the original petitioner under Art. 226 of the Constitution of India challenging the detention order dtd. 6.3.99, came to be dismissed.

(2.) The appellant original petitioner was detained by the order of Preventive Detention passed on 6th March 1999 by the State Government, under Sec. 3 of the Prevention of Black Marketing and Maintenance of Supply of Essential Commodities Act, 1980 ( "Act" for short).

(3.) The appellant, herein, was a manager in Jay Ambe Petroleum Services, situated, at Kalol, Dist. Mehsana and upon the inspection, the stock of the diesel maintained by the patrol pump was noticed to be adulterated, which upon analysis was found to be adulterated by the Control Kerosene which was supposed to be distributed to the domestic users at the concessional or subsidised price. It was alleged that the appellant being the Manager was also accountable for the illegal activities alleged to have been committed by the owner of the said petrol pump for pecuniary and personal gain.