Ahmadi, J. - (1.) Special leave granted.
(2.) By an order dated July 13, 1989 passed under S. 3(l) of the Conservation of Foreign Exchance and Prevention of Smuggling Activities Act, 1974 (hereinafter called 'the Act'), the appellant was detained with a view to preventing him from abetting the smuggling of goods. The appellant challenged his detention by a writ petition filed under Art. 226 of the Constitution in the High Court of Delhi which, however, came to be dismissed on December 12, 1989. The appellant has, therefore, approached this Court by special leave which we have granted.
(3.) The learned counsel for the appellant. submitted that the appellant who knows the Gurmukhi script only was supplied with copies of the detention order and grounds of detention in that language along with the detention order and grounds of detention in English. He submitted that the detention order and the grounds of detention in Gurmukhi are at variance apart from they being at variance with the English version also. According to him because of this discrepancy he was unable to effectively represent against the impugned detention order. There is considerable force in this contention.;