S. N. V Ariava, J. - (1.) -Leave granted.
(2.) Heard parties.
(3.) This appeal is against an Order dated 12th April, 2000, by which a Detention Order dated 12th August, 1999 has been quashed. The Detention Order has been quashed on the ground that there has been non application of mind on the part of the Detaining Authority. This conclusion was arrived at by holding that page 19 of the Recovery Mahazar shows two separate sample bottles each containing 600 mls. of arrack, whereas page 45 of the Chemical Examiner's Report shows 550 mls. of arrack .;