REGENT COMPUTRONICS PVT. LTD.

Smitha Gireesh Appellant

V/S

Uoi And Ors. Respondents

Referred Judgements :-

INURADEO MAHATO VS. STATE OF WEST BENGAL [REFERRED TO]
NIZAMUDDIN VS. STATE OF WEST BENGAL [REFERRED TO]
ASHADEVL WIFE OF GOPAL GHERMAL MEHTA DETENU VS. K SHIVRAJ ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF GUJARAT [REFERRED TO]
BHAWARLAL GANESHLAL VS. STATE OF TAMIL NADU [REFERRED TO]
T A ABDUL RAHMAN VS. STATE OF KERALA [REFERRED TO]
SHAFIQ AHMAD VS. DISTRICT MAGISTRATE MEERUT [REFERRED TO]
K P M BASHEER K P M BASHEER VS. STATE OF KARNATAKA:UNION OF INDIA [REFERRED TO]
SULTAN ABDUL KADER VS. JT SECY TO GOVERNMENT OF INDIA [REFERRED TO]
A MOHAMMAD FAROOK VS. JT SECY TO G O I [REFERRED TO]
RAJENDER ARORA VS. UNION OF INDIA [REFERRED TO]
RAJ KUMAR VS. UOI [REFERRED TO]

JUDGEMENT

(1.) Present writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the detetion order F.No.673/05/2015 -CUS.VIII dated 31.03.2015 passed by respondent no.2 under Section 3(1)(ii) of the COFEPOSA Act, 1974. The present writ petition has been instituted by the wife of the detenue, (hereinafter referred to as the detenue').

(2.) Notice was issued in this matter. Pleadings are complete. With the consent of the parties, the writ petition is set down for final hearing and disposal. Rule DB.

(3.) Before the rival submissions of learned counsel for the parties can be considered, we deem it appropriate to notice some of the relevant facts which have given rise to the filing of the present writ petition.

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SMITHA GIREESH Vs. UOI & ORS.

Referred Judgements :-

JUDGEMENT

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