TUFAIL AHMAD BABA Vs. UNION OF INDIA

JUDGEMENT

(1.) By medium of this habeas corpus petition, the detention order dated 3-5-89 Annexure A to the writ petition, passed by the Joint Secretary to the Government of India under Section 3(1) of Conservation of Foreign Exchange & Prevention of Smuggling Activities Act, 1974 (hereinafter for short referred to as COFEPOSA) has been challenged, inter alia, on the following grounds:

(2.) The respondents have filed a detailed counter wherein the allegations made in the petition have been controverted.

(3.) The learned Counsel for the parties submitted the written arguments which were taken on record at their request. They were heard also. I have given my due consideration to the said arguments and have also gone through the file.