REGENT COMPUTRONICS PVT. LTD.

Eusuf Ali @ Yusub Ali Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

GOLAM HUSSAIN ALIAS GAMA VS. COMMISSIONER OF POLICE CALCUTTA [REFERRED TO]
VIJAY NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
DHARMENDRA SUGANCHAND CHELAWAT VS. UNION OF INDIA [REFERRED TO]
P U IQBAL VS. UNION OF INDIA [REFERRED TO]
AMRITLAL VS. UNION GOVERNMENT [REFERRED TO]
G REDDEIAH VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
HUIDROM KONUNGJAO SINGH VS. STATE OF MANIPUR [REFERRED TO]
SAMA ARUNA VS. STATE OF TELANGANA AND OTHER. [REFERRED TO]
AMEENA BEGUM VS. STATE OF TELANGANA [REFERRED TO]
NANCY VS. STATE OF NAGALAND [REFERRED TO]
CHINNEILHING HAOKIP @ NEOPI VS. STATE OF NAGALAND [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the petitioner. Also heard Mr. K.K. arasar, learned CGC for the respondent No. 1, 2 and 3; Mr. H.K Hazarika, learned Government Advocate for the respondent No.4 and Ms. R. Hussain, learned Standing counsel, NCB for the respondent No.5.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the detention order bearing F. No. U-11011/23/2025-PITNDPS dtd. 13/5/2025 issued by the Joint Secretary, (PITNDPS) Department of Revenue, Ministry of Finance, Govt. of India, thereby ordering detention of the petitioner, namely, Eusuf Ali @ Yusub Ali under PITNDPS Act on the ground stated therein as well as all orders consequential thereto.

(3.) Facts which are not undisputed :

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EUSUF ALI @ YUSUB ALI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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