PAYAL GARG Vs. UOI AND ANR.

JUDGEMENT

(1.) Payal Garg, wife of the detenu Lokesh Garg, has filed the present writ petition under Article 226 of the Constitution of India for issue of writ in the nature of Habeas Corpus for quashing the detention order bearing F. No. 673/17/2010-CUS-VIII dated 27th August, 2010 passed under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA, for short).

(2.) By the amended writ petition, the petitioner has also challenged the order dated 18th February, 2013 passed by the Central Government after considering the report of the Advisory Board.

(3.) At this stage, we may record that Mr. Jatan Singh, Standing Counsel for Union of India, has stated that the counter affidavit filed to the original writ petition may be treated as the counter affidavit filed to the amended writ petition.