ALEX Vs. V K SARAF

JUDGEMENT

(1.) BY this writ petition under Article 226 of the Constitution of India, the petitioner detenu seeks to challenge the order of detention dated 20th January, 1989 under Section 3 (2) of the National Security Act, 1980 (No. LXV of 1980) - hereinafter referred to as "the Act", passed by the Commissioner of Police, Greater Bombay.

(2.) IT is no more in dispute that the impugned order along with the grounds of detention and the material relied upon by the detaining authority were served upon the detenu on 23rd January, 1989.

(3.) IN view of the submissions raised before us it would be necessary to set out the grounds of detention :-