H.N.Seth, J. - (1.) By this petition petitioner Kartar Singh impugns the validity of his continued detention directed by the District Magistrate, Saharanpur vide his order dated 14th of July, 1981 passed Under Section 3 of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act,
(2.) One of the grounds raised by the petitioner for challenging the validity of his continued detention is that there has been a contravention of the provisions contained in Section 10 of the Act Accordingly, we proceed to state only such facts which have a bearing on this aspect of the case,
(3.) The petitioner was actually arrested in pursuance of the order dated 14th of July, 1981 on 20th of July, 1981. The petitioner made a representation against his detention on 31st of July, 1981 which was received by the State Government on 7th of Aug. 1981. The same day after receiving the representation, the State Government placed before the Advisory Board, the grounds on which the order had been made and some other relevant material, but it did not forward the representation made by the petitioner which had already been received by it. The State Government eventually rejected petitioner's representation on 17th of Aug. 1981 and forwarded the same to the Advisory Board on 28th of Aug. 1981.;