(1.) The detention of one Mahabir Prasad Sharma (hereinafter referred to as the 'detenu') under S. 3(2) of the Prevention of Black Marketing and Maintenance of Supply of Essential Commodities Act, 1980 (hereinafter referred to as the 'Act') is the subject-matter of challenge in this writ application by his son, the petitioner.
(2.) The detention in question is intended as preventive measure with a view to prevent the detenu from acting in any manner prejudicial to the maintenance of supplies of commodities essential to the community. Detenu's representations against the detention have been rejected by the State and the Central Governments and the detention has been confirmed by the Advisory Board constituted under the Act.
(3.) Petitioner has restricted his grounds of attack to the following, though various other grounds were taken in the writ application.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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