- (1.) Leave granted.
(2.) An order of 'detention dated 29-6-1984 bearing No. 673/137/84- Customs (A) was passed against Sayed Mohammad Arif Bawamiya, the brother of the petitioner under Section 3 of the COFEPOSA Act. Though over 16 years have elapsed, this order has not been served on the proposed detenu because according to the petitioner he left India on 25-5-1976 and has not returned since that day.
(3.) A notice under Section 6 (1) of the SAFEMA Act was issued on 21-10-1986 to the proposed detenu, the fear of losing the property led the petitioner to filing a writ petition in the High Court seeking to challenge the detention order dated 29-6-1984 issued against his brother.;