Preventive Detention Act (4 of 1950), ss. 3(1)(a)(iii) and 4--Several grounds in order of detention--Some vague and non-existent--Whether order can be sustained.

The appellant-a partner in a grocery shop, was detained under s.3(l)(a)(iii) and s. 4 of the Preventive Detention Act for indulging in black-marketing of essential commodities. He was supplied with an order detailing a number of grounds In support of his detention. In one of the grounds viz., cl. (a) of the order the name of the shopkeeper to whom the appellant was said to have sold match boxes and soap "at a price higher than that fixed for these Commodities" was not mentioned. Neither the price fixed nor, the price at which it was said to have been sold was mentioned. In another round viz.,cl. (d) of the order a sale was alleged to K who was not existing in the 'described locality.· On the question of the validity of the order of detention, this Court.