SWARAN AHUJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Art.226 of the Constitution of India, is preferred by certain Mrs.Swaran Anuja, challenging the detention of her husband, Vedaprakash, s/o Topanlal, under the provisions, of Sec.3(1) (iii) of the Conservation of Fpreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as 'the Act') pursuant to the order No. HD 112 SCF/77 dt. 22-12-1977 made by the Commissioner for Home Affairs, Government of Karnataka.

(2.) The facts are:

(3.) The impugned order (Ext.A) of the Commissioner for Home Affairs reads ;