M K RAMESH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner, who is the brother of the detenu, by name Mahesh, who is detained as a "Black marketer" under Section 3(2)(a) read with 3(1) of the Prevention of of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (7 of 1980), by the impugned detention order dated 09.07.2006, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.