SURESH KUMAR AGRAWAL Vs. STATE OF MP

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved being detention matter, petition is taken up for final disposal forthwith, by consent.

(3.) THIS petition under Article 226 of the Constitution of India takes exception to the detention order passed against the petitioner by the District Magistrate, District Chhatarpur, dated 22.12.2014, in exercise of powers under section 3(1) read with section 3(2) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980.