G LAKSHMANAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the validity of the detention order dated 24th of February, 1987 passed by the Government of Kerala under Section 3(l)(i) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974. The order was passed with a view to preventing him from smuggling gold.

(2.) . This in turn was based on an event dated 14th May, 1986 and the petitioner pursuant to the detention order dated 24th of February, 1987 was actually taken into detention on 10th of June, 1987.

(3.) . The validity of the detention order is challenged on a number of grounds but there is no need for me to go into the merits or otherwise of all the grounds.