H.K.RATHOD - (1.)Heard Mr.P.S.Gondalia learned adfvocate for the petitioner, Mr. H.L.Jani learned AGP for the respondents nos 1,2 and 3 and Ms. P.J,.Davawala learned advocate for the respondent no.3.
(2.)In this petition the petitioner has challenged the order of detention dated 21.2.2001 under Article 226 of the Constitution of India. The order of detention has been passed by the District Magistrate, Jamnagar under the provisions of section 3(2) of Prevention of Black Marketing and Supply of Essential Commodities Act (hereinafter referred to as the said Act.) Present petitioner has been detained in Central Jail, Baroda as a class-II detenu. The grounds of detention has been communicated and supplied to the petitioner by the detaining authority. The respondent State Government as detaining authority has not filed any reply though on behalf of respondent no.3 the Union of India has filed affidavit in reply which has been taken on record.
(3.)Mr.Gondalia learned advocate appearing for the petitioner has submitted that the petitioner was having licence of fair price shop issued by the State Government. He submitted that various grounds have been raised in the petition challenging the order of detention but according to him 2 grounds are enough to vitiate the order of detention.