S. Ratnavel Pandian, J. - (1.) Leave granted.
(2.) This appeal is directed by the detenu, Mahesh Kumar Chauhan alias Banti questioning the correctness of the judgment made in Criminal Writ Petition No. 657/ 89 by the High Court of Delhi dismissing the petition as devoid of any merit. The above writ petition out of which this present appeal has arisen was filed by the appellant, Mahesh Kumar Chauhan against the order of detention dated 13-7-1989 clamped upon him by the first respondent, Union of India in exercise of the powers conferred by S. 3(l) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (hereinafter referred to as the 'Act') with a view to preventing the detenu from engaging in transporting and concealing smuggled goods and dealing in smuggled goods otherwise than by engaging in keeping smuggled goods.
(3.) The entire facts of the case are well set out in the grounds of detention and, therefore, we think that it is not necessary to reiterate the same.;