DINESH RAMCHANDRA TIWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, Rule made returnable forthwith.

(2.) Heard both the sides and perused the record.

(3.) This writ petition, filed by the detenu, challenges the order dated 5th April, 2011 passed by the District Magistrate/Collector, Jalgaon, exercising powers under Section 3(1)(2) of the Prevention of Black Marketing And Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter to be referred to as the said Act.)