DEEPAK VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has approached this Court seeking indulgence of the Court at a pre-detention stage apprehending detention of his brother Prakash Vyas under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 ("PBM Act" for short).

(2.) The facts, in nutshell, leading to this petition are that, there is one Paras Service Station, being run at Makarpura, Vadodara, which is a partnership firm, of which there are three partners, (1) Mukesh Muljibhai Savla, (2) Anil Shantilal Chheda and (3) Prakash Vyas. There is one paid Manager, Mr. Rajesh T. Desai. The firm runs a petrol pump and deals in petrol, diesel, etc. since 1976. The petitioner is the brother of Prakash Vyas and seeks indulgence of this Court against an order of detention passed against Prakash Vyas under the provisions of PBM Act.

(3.) The following reliefs are, therefore, sought by the petitioner in respect of his brother Prakash Vyas :-