MURARI MOHAN DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) On Feb. 3, 1975 the petitioner, Murari Mohan Dutta obtained the present Rule. The Court was pleased to grant an interim order of injunction in terms of prayer(f) for a period of eight weeks with liberty to apply for extension of interim orders upon notice to the respondents. The petitioner by prayer (f) has prayed that an interim order be granted restraining respondent Nos. 2,3 and 4 from passing any order of detention under Sec. 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of 1974) on the strength of searches and seizures dated 17th and 18th Jan., 1975.

(2.) The respondent No. 1, Union of India has filed the instant application for vacating the said interim order dated Feb. 3, 1975.

(3.) Having heard the learned Advocates for the parties at length I am of the view that the interim order passed on 3rd Feb., 1975 ought to be vacated.