LAWS(DLH)-1984-9-54

VINOD KUMAR JAIN Vs. COMMISSIONER OF POLICE

Decided On September 26, 1984
VINOD KUMAR JAIN Appellant
V/S
COMMISSIONER OF POLICE Respondents

JUDGEMENT

(1.) ON 19th September 1983, after hearing the learned counsel for the parties we held that the detention order was not legal and ordered the release of the petitioner for reason to be given later. We now proceed to give reasons for the order.

(2.) THIS is a petition by Vinod Kumar Jain Managing Director of M/s. Jain Shudh Vanaspati Limited, for the quashing of the order of detention dated 24th August, 1983.

(3.) THE petitioner had entered into a contract for the import of beef tallow with M/s. Algul Private Ltd. Singapore, as letter of authority holder from M/s. B Arun Kumar and Company, the licensees. The petitioner imported about 17000 metric tonnes of beef tallow under the said contract. There were objections to the import. On 24th May, 1983 the Collector of Customs passed an order confiscating the goods but allowed the importers on payment of fine to clear goods for home consumption. Mr. Parasaran, the leaned Attorney General, fairy sated that the legality or otherwise of the import is not in issue in this case.