SHAHUL HAMEED Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent, dated 05.02.2008 in Detention Order No.01/2008(CS) against one Abuthahir, terming him as Black Marketeer and detaining him under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Act No.7 of 1980).

(2.) THE affidavit filed in support of the petition and the counter affidavit also are perused. THE court heard the learned counsel on either side.

(3.) ADDED further the learned counsel that there was representation made to the Central Government and it was not at all considered till this time; that while the representation was made on 07.02.2008, the letter of rejection was served upon the detenu only on 8.3.2008 and thus, there was a huge delay, which remained unexplained and therefore, for all these grounds, the order of detention has got to be set aside.