BRIJ MOHAN BAHL Vs. UNION OF INDIA

JUDGEMENT

(1.) . Though petitioner's detention period was to expire shortly in the next few days, his counsel still insisted on testing the waters and wanted us to examine the validity of the detention order any way.

(2.) . Petitioner was detained by order dated 4.8.2000 u/s 3 of COFEPOSA Act. which was executed on 30.3.2001. He was supplied the grounds of detention within prescribed time. He also made a representation against his detention which was rejected. His detention order was later approved and confirmed.

(3.) Petitioner challenges the detention order on oft-repeated grounds viz. long and undue delay in passing of detention order and in its execution, non-supply of legible copies of some documents and failure of sponsoring authority to place some material/information before the detaining authority and all this, according to him, vitiated the detention.