RAJIV WADHWA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been brought seeking quashment of detention order dated May 19, 1989, passed by respondent No. 2 under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short 'COFEPOSA Act'), with a view to preventing the petitioner from actiag in any manner prejudicial to the augmentation of foreign exchange.

(2.) Various grounds have been urged in support of the petition but it is not necessary to deal with all those grounds because this writ petition is liable to succeed on a very short ground.

(3.) It has been pleaded in the writ petition that the petitioner bad made a representation dated June 15, 1989 and the same came to be rejected after about 40 days and there had taken place unexplained and inordinate delay in considering his representation which vitiates his continued detention.