V.D.Tulzapurkar, J. - (1.) Leave granted.
(2.) The appellant who failed to get the detention order passed against his brother Jiwanbhai Dhanjibhai Patel (detenu) quashed in the Gujarat High Court has come up in appeal to this Court.
(3.) The detention order in question was passed by the Additional Secretary to the Government of India on 27th June 1984 under section 3(1) of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 with a view to preventing the detenue from engaging in, keeping and storing smuggled goods and on the same day grounds of detention running into over 50 pages were served upon him. The appellant challenged his brother's detention in the Gujarat High Court on several grounds but the High Court negatived the grounds and confirmed the detention.;