K KUNHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to the order of detention dated 7th November, 1988 passed by respondent No.3 under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1972 (hereinafter referred to as the "said Act"), as well as the declaration No. 282 of 1988 issued by the respondents on 5th October, 1988 under Section 9 (1) of the said Act.

(2.) Briefly stated, the petitioner was ordered to be detained vide an order dated 7th November, 19^8 under Section 3 (1) of the said Act with a view to preventing him from abetting the smuggling of goods and engaging in transportation of smuggled goods.

(3.) The aforesaid order of detention was served on the petitioner long with the grounds on which the said order was made.