(1.) Heard Sri A. Venkatesh, learned Senior Counsel, representing Sri R.Anurag, learned Counsel for petitioners and Sri Swaroop Oorilla, learned Special Government Pleader, representing Additional Advocate General, for respondents.
(2.) This Writ Petition is filed by the petitioner to declare/quash the Preventive Detention Order dtd. 2/6/2021 bearing No. 65/PD CELL/CYB/2021 issued and also proclamation notice dtd. 24/1/2023 bearing No.65/PD.Cell/CYB/ 2021-23 issued by 2nd respondent, as illegal. FACTS:-
(3.) The petitioner engaged in the garment trading business in the State of Maharashtra for the past decade. However, he was surprised to see proclamation notice dtd. 24/1/2023 bearing No. 65/PD- Cell/CYB/2021-23 affixed to the wall of his house in the first week of April 2023. Allegedly, a Preventive Detention order was issued against him on 2/6/2021, declaring him as a Fake Document Offender under the Act by Respondent No. 2 herein.
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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