REGENT COMPUTRONICS PVT. LTD.

RAM AVTAR Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

AYYA AYUB VS. STATE OF UP [REFERRED TO]
THAKOREBHAI KEVELBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
RAJ KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
DEEPAK BAJAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
C RONALD VS. STATE [REFERRED TO]
HUIDROM KONUNGJAO SINGH VS. STATE OF MANIPUR [REFERRED TO]
AJAY VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) In these petitions filed under Article 226 of the Constitution, the Petitioners have called in question the legality, validity and propriety of order dated 17/05/2021 whereby the corpus have been detained in exercise of power under Section 3 of The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter called "the Blackmarketing Act") by the District Magistrate.

(2.) Since both the matters are similar in nature, on the joint request of the parties, matters were analogously heard and decided by this common order.

(3.) The facts are taken from WP No.11008/2021.

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RAM AVTAR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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