SANTOSH CHANDRA CHATTERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing and getting aside the order of detention dated 22.2.91, passed by Shri Mahendra Prasad, Joint Secretary to the Government of India, Ministry of Finance, Department of Revenue, New Delhi, under Section 3 (1) of the COFEPOSA Act and the declaration dated 22.3.91 passed undersection 9 (1) of the Act. The petitioner has challenged the detention order on the ground of undue delay in consideration of his representation.

(2.) Brief facts necessary to dispose of this petition are set out as under;--

(3.) That on 11.1,91, the petitioner was intercepted in the Customs Departure Hall of Calcutta Airport, just before the petitioner was proceeding to Singapore via Bangkok by Air India flight No. AI 306.