SHISHUPAL KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Rule DB. With the consent of the parties, the writ petition is taken up for final hearing and disposal.

(2.) Challenge in this writ petition is to the legality and validity of the detention order bearing No. F.No. 673/08/2014-CUS VIII dated 25.07.2014 passed under Section 3 (1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred as to COFEPOSA) against the detention of the petitioner for his alleged contravention of the provisions of Customer Act, 1962 vide order dated 25.07.2014 (hereinafter referred as to the impugned order).

(3.) The facts of the case as detailed in the writ petition are: