SHIV KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) -Rule D.B.

(2.) On 7th May 1985 Shri K. K. Dwivedi, Joint Secretaiy to the Government of India, passed an order under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter called 'the Act') for the detention of Shri Shiv Kumar Mishra, resident of N-390, Nand Nagri, Sunder Nagri, Shahdara, Delhi, with a view to preventing him from smuggling goods and engaging in transporting"- smuggled goods.

(3.) The grounds of detention were served on the detenu as required by law.