ANJU MADAN LALWANI Vs. DETAINING AUTHORITY

JUDGEMENT

(1.) By this Petition filed under Article 226 of the Constitution of India, Petitioner, who is a wife of Madan Vishindas Lalwani, is challenging the order of detention bearing No.PSA 1211/CR 21(5)/ SPL 3(A) dated 23 rd January, 2012 passed by the Detaining Authority.

(2.) Rule was granted on 07/03/2012 and it was made returnable after six weeks. Respondents were directed to file affidavit-in-reply before the next date. A direction was also given that copy of the reply should be served atleast one week in advance. Petitioner was also directed to serve copy of the Petition upon the Union of India. No application for interim relief was made by the learned Counsel for the Petitioner and, as such, consideration of grant of interim relief did not arise. Petitioner preferred an SLP in the Apex Court. The Apex Court dismissed the SLP. However, the Apex Court requested this Court to decide the Petition on the returnable date ie on 18/4/2012. In view of the directions given by the Apex Court, the matter was fixed for hearing on 18/04/2012.

(3.) We have heard the learned Counsel appearing on behalf of the Petitioner, the learned Counsel appearing on behalf of the Detaining Authority and the learned Counsel appearing on behalf of Sponsoring Authority.