(1.) BY this petition preferred under Article 226 of the Constitution of India, the petitioner who is a friend of the detenu arvind Vyas, seeks to challenge the detention order dated 15-7-1996 passed by the 2nd respondent smt. Neela Satyanarayana, the detaining authority, detaining the detenu under section 3 (1) of the conservation of Foreign Exchange and Prevention of smuggling Activities Act, 1974 hereinafter referred to as the COFEPOSA Act, and the declaration dated 5-9-1997, issued by the additional Secretary, Government of India, ministry of Finance, Department of Revenue, New delhi, under section 9 (1) of the COFEPOSA Act, extending the period of detention of the detenu from one year to two years.
(2.) THE detention order dated 15-7-1996 along with the grounds of detention bearing the said date was served on the detenu on 3-8-1997.
(3.) SINCE a reference to the prejudicial activities of the detenu contained in the grounds of detention necessitating the issuance of the impugned detention order and the impugned declaration, in our view, is not necessary for the disposal of this petition, we are not adverting to them.