AMIRUDDIN JAMALUDDIN SAYYED Vs. MEDHA GADGIL

JUDGEMENT

(1.) This petition, is filed by the brother of detenu-Saiyed Jamaluddin Naeemuddin, praying for issuance of writ of habeas corpus under Article 226 of the Constitution of India and for quashing and settingaside the preventive detention order passed by the Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department and the Detaining Authority dated 26th September, 2011 bearing No. PSA- 1211/CR-17(1)/SPL/3(A), in exercise of powers under Section 3(1) of the COFEPOSA Act, 1974.

(2.) The petitioner has raised diverse grounds for quashing and setting-aside the impugned preventive detention order passed against his brother.

(3.) After hearing the Counsel for the parties, we, tentatively, indicated that the first ground urged by the petitioner appears to be a formidable ground and the petition can be disposed of on that basis without going into any other contention articulated in the memo of writ petition.