Bilal Nazki, J. - (1.)This petition has been filed by the brother of Shri Amit Bajaj, who has been detained by an order dated 11th February, 2008 passed by the Detaining Authority under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.
The Grounds of Detention were served on the detenu.

(2.)We have heard the learned counsel for the petitioner as well as the learned Public Prosecutor, and perused the record.
(3.)The attack on the detention by the learned counsel for the petitioner is on three grounds: that there was delay in passing the Order of Detention; secondly, it was contended that there was a vital document (Nil Panchanama), which was not considered by the Detaining Authority while passing the Order of Detention; and the third ground was that it was a case of total non-application of mind by the Detaining Authority.