Sarkaria, J. - (1.) This is a petition under Article 32 of the Constitution for the issuance of a writ of habeas corpus.
(2.) Vasantlal D. Minawala (hereinafter referred to as the detenu) resides in Bombay, and carries on business as a gold dealer in partnership in the name and style of "Jewellers Danabhai Minawala" at 212/58, Naveri Bazar, Bombay-2.
(3.) On December 24, 1979, an order, dated December 18, 1979 issued under Section 3 (1) of the COFEPOSA, by Shri S. D. Deshpande, the Deputy Secretary, Government of Maharashtra, Home Department (Special), expressed in the name of the Governor, was served on the detenu. On the same date, the grounds of detention were served on the detenu.;