NASIM Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for a writ of habeas corpus or any other writ, order or direction in the nature thereof to quash an order dated 17th of August 1990 made by Shri Mahendra Prasad, specially empowered officer of the Central Government, for his detention under Section 3(1) of the COFEPOSA Act (hereinafter referred to as the Act) with a view to preventing him from smuggling goods.

(2.) The grounds of detention together with relied upon documents were served upon the petitioner along with the order of his detention.

(3.) The detention order has been challenged on various grounds. It is, however, unnecessary to enumerate the same as learned Counsel for the petitioner has pressed only one of them at the time of hearing.