PARDUMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner assails his detention under Section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, (hereinafter called the 'Act') in pursuance of the order dated May 28, 1987, Annexure P. 1 The petitioner has challenged the order of detention on a wide variety of grounds.

(2.) AFTER hearing the learned counsel for the parties at some length, I am satisfied that the petition deserves to be allowed on the ground of nonapplicable of mind. The operative part of the order reads as follows :

(3.) THE original record pertaining to the case has been produced before me and it is apparent therefrom that on May 26, 1987, the detaining authority i.e. Additional Chief Secretary recorded his satisfaction in the following manner