VED PAL ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) (Rule D.B.)-This judgment deposes of five Criminal Writ Petitions.

(2.) Cr. Writ Petition No. 543 of 1988 has been filed by Ved Pal Anand. His son Ashok Anand, who has also been delamed under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short the COFPOSA Act) has challenged the legality of the detention order in Cr. Writ Petition No. 545 of 1988.

(3.) In Cr. Writ Petition No. 577 of 1988, Ved Pal Anand has onalieged the declaration issued under Section 9(1) of the COFEPOSA Act. In Cr. Writ Petition No. 576 of 1988, Ashok Anand also seeks quashing of a similar declaration. They aver that the declarations dated the 2nd November, 1988 were seryed on them after they had filed the earlier writ petitions.