(1.) An order of detention dated 13-4-2000, passed under Section 3(1) of the Conservation, of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as the Act) issued against the petitioner is challenged. A writ of certiorari is sought. The Writ Petition was filed on 12-1-2010. As on the date of the Writ Petition, the impugned order had not been executed. While the Writ Petition was pending, that is on 6-11-2011, the impugned order has been enforced and the petitioner was taken into custody and he has been imprisoned.
(2.) The case of the petitioner, in brief, is as follows :
(3.) 'We heard Shri M.K. Damodaran, learned senior counsel for the petitioner; Shri Biju, who appeared on behalf of respondents 1 and 2, Union of India and Joint Secretary, Government of India in the Ministry of Finance, Department of Revenue; Shri C.P. Udaya Bhanu, learned counsel appearing on behalf of the 4th respondent, namely the Additional Director of the Directorate of Revenue Intelligence, Cochin which is the sponsoring authority and also Shri T. Asaf Ali, learned Director General of Prosecutions, appearing for the 3rd respondent Circle Inspector of Police, Thiruvalla.
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