REGENT COMPUTRONICS PVT. LTD.

ALLARAKHA IBRAHIM MAJETHIA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BHAWARLAL GANESHMALJI,V. STATE OF TAMIL NADU [REFERRED TO]
ICCHU OEVI,V. UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. ATAMA RAM SHRIDHAR VAIDYA [REFERRED TO]
NARESH CHANDRA GANGULI FOR SHRI RAM PRASAD DAS VS. STATE OF WEST BENGAL [REFERRED TO]
HARIKISAN VS. STATE OF MAHARASHTRA [REFERRED TO]
HADIBANDHU DAS VS. DISTRICT MAGISTRATE CUTTACK ANOTHER [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
REKHABEN VIRENDRA KAPADIA VS. STATE OF GUJARAT [REFERRED TO]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAMGHANDRA A KAMAT VS. UNION OF INDIA [REFERRED TO]
RAZIYA UMAR BAKSHI VS. UNION OF INDIA [REFERRED TO]
GANGA RAMCHAND BHARVANI VS. UNDER SECRETARY TO THE GOVERNMENT OF MAHARASHTRA [REFERRED TO]
SHRITUSHAR THAKKER MARIAMTAYABAUZANZIBARWALA VS. UNION OF INDIA [REFERRED TO]
SURYAKANT S 0 VASANTLAL D MINAWALA BOMBAY VS. STATE OF MAHARASHTRA [REFERRED TO]
SHALINI SONI VS. UNION OF INDIA [REFERRED TO]
LALLUBHAI JOGIBHAI PATEL VS. UNION OF INDIA [REFERRED TO]
KIRIT KUMAR CHAMAN LAL KUNDALIYA KIRIT KUMAR CHAMAN LAL KUNDALIYA KIRIT KUMAR CHAMAN LAL KUNDALIYA VS. UNION OF INDIA [REFERRED TO]
IBRAHIM AHMAD BATTI ALIAS MOHAMMAD AKHTAR HUSSAIN ALIAS KANDAR AHMED WAGHER ALIAS IQBAL ALIAS GULAM VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) These four petitions by the four detenus arise out of common facts and transaction and most .of the points are also common. Therefore, they are heard and disposed of together.

(2.) The detention orders under section 30) of the COFEPOSA have been passed by the Additional Secretary to the Government of India on 29th June, 1984 with a view to preventing them from engaging in the prejudicial activities. Their brief particulars are as follows: SpI. Cr1. Appln. No. 427/84 detenu Allarakha Ibrahim, driver of the truck. SpI. Cri. Appln. No. 428/84 detilli Musa Jivan Surnra, owner of the truck. SpI. Cri. Appln. No. 434/84 detenu Noormohmed Juma, occupant of the truck and storage at his wadi. SpI. Cr1. Appln. No. 435/84 detenu Jusab Juma Sumra, loading and unloading at wadi of brother Noormohmed.

(3.) The grounds of detention are sufficiently detailed and elaborate. To briefly summaries:

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ALLARAKHA IBRAHIM MAJETHIA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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