Z.K.SAIYED - (1.)
By this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of detention dated 16th March 2010 passed by the respondent no.2-District Magistrate, Surat, in exercise of powers under sub-section (2) of Section 3 of the Prevention of Anti-Social Activities Act, 1985 (hereinafter referred to as 'the Act'), whereby the petitioner has been detained as a "bootlegger".

(2.)Heard Ms.Krishna Mishra, learned counsel for the petitioner, and Mr.Amit Patel, learned Assistant Government Pleader, for the respondents. No affidavit-in-reply is filed by the respondents controverting the averments made by the petitioner.
(3.)Ms.Krishna has drawn the attention of the Court to the impugned order of detention to submit that the same is based on a solitary offence being Prohibition III-C.R. No.307 of 2009 dated 27th December 2009, registered with Mangrol Police Station for the offences under Sections 66(1)(b), 65(A)(E), 116(2) and 81 of the Bombay Prohibition Act.