SHAIKH MOHAMMED RIZWAN Vs. UOI

JUDGEMENT

(1.) Seven writ petitions have been filed. All the petitions seek a writ in the nature of certiorari for quashing of detention orders, all dated 31.05.2015 passed by the respondent no. 2 under Sec. 3 (1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (briefly the 'COFEPOSA Act'). A direction is also sought to quash the communication of the Central Government whereby the detention orders were confirmed.

(2.) At the outset, learned counsel for the parties point out that all the detenues have served their period of detention and have since been released from jail.

(3.) Mr. Jain, learned counsel for petitioners, submits that all the writ petitions are covered by a decision rendered by a Division Bench of this court in Smitha Gireesh Vs. UOI and Ors, 2016 SCC OnLine Del 3697. He further submits that the aforesaid decision has attained finality, which is also confirmed by the learned counsel for Union of India on instructions.