JAGDISH MITR Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been brought under Article 226 of the Constitution of India read with Section 482. Code of Criminal Procedure seeking quashment of the detention order dated February 28, 1989 passed under Section 3(1) of the COFEPOSA Act with a view to preventing The petitioner from acting in any manner prejudicial to the augmentation of foreign exchange.

(2.) Various grounds have been taken for challenging the impugned order but it is not necessary to deal with all those grounds because in my view this petition is liable to be allowed on a very short ground.

(3.) In Para 17 of the Grounds of Detention served on the petitioner it has been averred by the detaining authority as follows: