KALANDI CHARAN DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is a petition filed by the petitioner for issue of a writ of habeas corpus and for quashing and setting aside his detention under the Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as 'the Act'). The District Magistrate, Sundargarh in exercise of power conferred upon him Under Section 3(1)(a)(b)(i)(ii) read with Sub section 2 (a) of the Act passed an order on 13.9.2000 at Annexure 1 directing that the petitioner be detained as it was necessary to do so with a view to preventing him from acting in a manner prejudicial to the maintenance of supplies of commodities essential to the community. The order was served on him on 16.9.2000 and he was detained on the same day in the Special Jail, Bonaigarh.

(2.) THE order of detention is founded on the following grounds :

(3.) CONTENTION No. (1) :