(1.) Captioned 'Habeas Corpus Petition' [hereinafter 'HCP' for the sake of brevity, convenience and clarity] has been filed in this Court on 22/11/2022 by uncle of the detenu assailing a 'detention order dtd. 26/9/2022 bearing reference Cr.M.P.No.34/Black Marketer/2022-C1' [hereinafter 'impugned detention order' for the sake of brevity, convenience and clarity]. The impugned detention order has been made by the third respondent, i.e., 'jurisdictional District Collector and District Magistrate' [hereinafter 'detaining authority' for the sake of convenience and clarity].
(2.) Ms.R.Subadra Devi, learned counsel for petitioner submitted that the impugned detention order has been made branding the detenu as a 'Black Marketer' under the provisions of 'Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 [Central Act 7 of 1980]' {hereinafter 'Prevention of Black Marketing and EC Act' for the sake of convenience and clarity}.
(3.) It may not be necessary to dilate on facts or be detained by factual matrix as the petitioner's campaign against the impugned detention order turns on a neat and straight point, i.e., delay in considering the petitioner's representation against the impugned detention order.