LAWS(ORI)-2001-11-20

SK REZANI Vs. STATE OF ORISSA

Decided On November 13, 2001
Sk Rezani Appellant
V/S
STATE OF ORISSA Respondents

JUDGEMENT

(1.) BY this application under Article 226 of the Constitution of India, the petitioner seeks to challenge the detention order dated 28.7.2001 issued by the District Magistrate, Kendrapara under Sub -section (2) of Section 3 of the Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 and prays of a writ of habeas corpus directing his release after quashing the same.

(2.) THE District Magistrate, Kendrapara has filed counter affidavit.

(3.) WE need not consider all the aforesaid three grounds urged on behalf of the petitioner because the writ application is bound to succeed on the first ground.