SATTAR ABDUL MEMON Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this Writ Petition, the petitioner seeks to quash and set aside an order of detention dated 23-10 2003 issued under Section 3 (1) of the Con servation of Foreign Exchange and Prevention of Smuggling Activities Act, 19. 74.

(2.) THE impugned order of detention was issued by the Principal Secretary (Appeals and Security), Home Department of Govern meat ol Maharashtra and Detaining Authority on 23-10-2003. The Grounds of Detention which are also dated 23-10-2003 were also served upon the petitioner.

(3.) IN our view, since thr peution is likely to succeed on ground No. 6[c], which per-tains to non-supply of the tran. slation of cer tain Maruthi documents which were referred io and relied upon by the detaining authority in flu; grounds of detention, it may not be necessary to refer the grounds of detention.