LESZEK KWIAT LOWSKI Vs. UNION OF INDIA

JUDGEMENT

(1.) RuleD.B.

(2.) By this habeas corpus petition the petitioner challenges the order of detention dated May 8, 1995, passed by the Joint Secretary to the Government of India under section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

(3.) The petitioner has raised several grounds questioning the detention order. However, during the course of hearing the learned counsel for the petitioner has laid emphasis on the point that representation submitted by the petitioner against his detention was not considered by the respondents. It is submitted that a representation addressed to the Finance Minister was handed over by the detenu to the Superintendent, Central Jail (CUFEPOSA Unit), on August 8,1995, and a copy of the same was sent directly to the Finance Minister by registered post on August 23, 1995. Learned counsel has brought to our notice a copy of the postal receipt No. 906 which is at page 37 of the writ petition.