SUSHMA DIDWANIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed at the pre-detention stage by Smt. Sushma Didwania the wife of the proposed detenu, seeking issue of a Writ of Mandamus directing the respondents to revoke/rescind its order of detention dated 17.5.1995 said to be bearing F. No. 673/53/95, Cus VIII or to quash the same or to restrain detention pursuant to the said order. The order is said to have been passed under Section 3(1) df the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter called the COFEPOSA). The petitioner's husband's name is Shri Dindayal Didwania. The petitioner (i.e. the wife) has given her address as "presently r/o A-199, New Friends Colony, New Delhi."

(2.) In fact, this is the second writ petition in regard to the same matter. Earlier, the petitioner filed Crl. W.P. No. 442/1995, and this Court passed an order dated 8.8.95 which (as per the amended order dated 17.8.95) read as follows:

(3.) In other words, the petitioner's representation was directed to be disposed of.