SHOWKAT-UN-NISSA BEGUM Vs. STATE OF HYDERABAD

JUDGEMENT

(1.) THESE ten applications are under Article 228 of the Constitution of India and in the alternative, under the Sections of the Hyderabad Criminal Procedure Code, relating to the revisional powers of the High Court. The facts of the case are that Mir Laik Ali, the former Prime Minister of Hyderabad was confined to his house after the police action. A Regulation, called the Hyderabad Public Safety and Public Interest Regulation, No. 8 of 1858 Fasli was Issued on 16th Dai 1358 Fasli (16th November 1948 A.D.) by the Military Governor and an order under it was served on Laik Ali by Mr. Patro, Inspector -General of Police, on 19th December 1948 in the following words:

(2.) HE shall not send any letter to any person outside the house or receive any letter from any person outside the house without my permission in writing.

(3.) ANY person who is authorised by me to enter the house or leave the house may do so after searched by the Head Constable appointed by me to guard the house and to see that my orders are not contravened.