PRAVEEN KUMAR BISEN Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will govern the disposal of WP. No.6112/2021, W.P. No.6241/2021, W.P. No.7713/2021 and W.P. No.8168/2021 as it is jointly submitted by the learned counsel for the parties that all these petitions involve common question.

(2.) In these petitions, the petitioners have challenged the detention order dated 03.03.2021 passed under Section 3(1) read with Section 3(2) of the provision of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as ' the Act of 1980 '). The detention period is six months. In WP. No.6112/2021, the detenu is Naveen Bisen, in W.P. No.6241/2021, the detenu is Lalu Sohane @ Jaideep, in W.P. No.7713/2021, the detenu is Mohd. Razik Khan and in W.P. No.8168/2021, the detenu is Rinkaj Deshmukh. The allegation is that the detenu had diverted 300 bags of wheat (total 150 Quintals) from Balaji Warehouse Sawangi which was meant for the purpose of public distribution system at Government Fair Price Shop to a private outlet as the truck was partly unloaded at Gangotri Complex. The detenus have been detained in terms of the detention order.

(3.) As per the stand of the respondents, the detaining authority had informed the State about the detention order of the detenu vide communication dated 05.03.2021. The grounds of detention alongwith the material were served on the detenus on 09.03.2021. The State Government had approved the detention order on 10.03.2021 and the Advisory Board opined that there exists sufficient ground to detain the detenus.