SURINDER KUMAR ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE D.B.

(2.) BY this petition, under Article 226 of the Constitution of India, the petitioner Surinder Kumar Arora has challenged the legality and validity of the order dated 13th June, 1985 passed under section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act by Sh. K.K. Dwivedi, Joint Secretary to the Government of India, detaining the petitioner with a view to preventing him from engaging in transporting and dealing in smuggled goods otherwise than by concealing smuggled goods.

(3.) AFTER the aforesaid seizure the house of Surinder Kumar Arora was searched and Indian currency amounting to Rs. 4,30,000/- was recovered along with Saudi Riyals 470, and miscellaneous other items including some documents.