REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

PALAKKAPALLIYALIL ALI MOHAMMED Respondents

Referred Judgements :-

ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
SAYED TAHER BAWAMIYA VS. JOINT SECRETARY TO THE GOVERNMENT OF INDIA [REFERRED TO]
UNION OF INDIA VS. MUNEESH SUNEJA [REFERRED TO]
VEDPRAKASH DEVKINANDAN CHIRIPAL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KERALA VS. SHANTILAL CHOK [REFERRED TO]
SECRETARY HOME DEPARTMENT GOVERNMENT OF KERALA VS. K ABDUL AZEEZ [REFERRED TO]

JUDGEMENT

(1.) These two appeals involve the question as to whether the High Court, in exercise of its writ jurisdiction under Art.226 of the Constitution, should interfere with a detention order not actually executed and served on the detenu.

(2.) The facts necessary to appreciate the contentions urged in these two appeals are as under:

(3.) An order of detention was passed on 23.1.1996 vide, Ext. R2(a), in the following terms:

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UNION OF INDIA Vs. PALAKKAPALLIYALIL ALI MOHAMMED

Referred Judgements :-

JUDGEMENT

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