B A SHERVASHIDZE Vs. GOVT OF WEST BENGAL

JUDGEMENT

(1.) This is an appln. from a person who describes himself as a White Russian & is now confined at the Alipore Jail. He asks us to hold that his confinement is unlawful & that he is entitled to be released There is no formal petn. but the matter came to the notice of the Ct. as a result of a letter sent by the detained person to myself as Chief Justice of this Ct.

(2.) In that letter the detained person states that he is a native of Georgia in Russia; but not a citizen of the U. S. S. E. He says that he is stateless & is what is commonly described as a White Russian.

(3.) This detained person states that he arrived in India in the month of March 1942, as a volunteer of the British Army & has been in India ever since. Whether this statement is true or false we have no means of testing.