PREM NARAYAN GWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Writ as well as supervisory jurisdiction u/Art.226/227 of the Constitution is invoked assailing the order of preventive detention passed by the District Magistrate, Guna (M.P.) dated 12.09.2019.

(2.) Pertinently, the challenge made herein is at pre-detention stage.

(3.) Facts disclose that the petitioner is running a dairy business in the name and style as Mamta Dugdh Dairy at Guna involved in purchase and sale of milk and its products under a licence issued under the Food Safety and Standards Act, 2006 which is alleged to be valid till 2020. On receiving various complaints against the petitioner's business of indulging in adulterated and unsafe food products especially milk products, the government authorities inspected the premises of the petitioner's milk dairy by conducting a surprise inspection on 28.07.2019 at Jagdish Colony, Guna (M.P.) where the dairy business was found to be operative.