MOHAMED ASARUDEEN Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) WRIT petition by detenue who has been detained by an order passed by the specially empowered officer � the State, Government of Karnataka namely the Principal Secretary to the Government, Home Department under the provisions of 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter called as 'the Act' for brevity) as per the order dated 30.12.2011 Annexure A and has been detained at the Central Prison Bangalore on and from 03.01.2012.

(2.) WRIT petitioner urging various grounds amongst which is prominently highlighted, the non disposal of the representation made by the detenue to the detaining authority and the State Government and inordinate delay in the disposal of the representation by the Central Government which according to Sri. Narendar, learned counsel for the petitioner has been disposed of in 73 days after the representation.

(3.) IT is thereafter, that the detention order came to be passed as indicated above on 30.12.2011 and executed on 03.01.2012.