DINA NATH ANAND Vs. ADMINISTRATOR

JUDGEMENT

(1.) Despite our clear indication on the last occasion that if the respondents intended to claim privilege in respect of any documents they should do so by filing a proper affidavit, that has not been done. The question of any claim of privilege does not, therefore, arise. The case is already covered by the decision of this court in Mohd. Zakir v. Administrator. In view of the decision of this court in Mohd. Zakir case the Detenu is directed to be released forthwith. The writ petition is allowed accordingly.