P U ABDUL RAHIMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) This appeal arises from the judgment of the Delhi High Court in Criminal Writ Petition No. 525 of 1989 (reported in 1990 Cri LJ NOC 139) dismissing the appellant's writ petition challenging the order of his detention dated 13-2-1989 made under S. 3(1) and declaration dated 17-4-1989 made under S. 10(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Pychotropic Substances Act, 1988. The appellant contends that certain important documents relied upon by the detaining authority had not been supplied to him.

(3.) The appellant had filed a Review Petition against the aforesaid judgment which was numbered as Cri. Misc. Petition No. 68 of 1990, but the same was also dismissed.