Nanavati, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) In this appeal, the appellant is challenging the judgment and order passed by the High Court of Kerala in O.P. 7900/97. The appellant is the wife of one M. Ahmmedkutty s/o Kunhammedkutty against whom an order of detention was passed on 28-3-95 by the Government of Kerala, on being satisfied that with a view to prevent him from abetting the smuggling of goods, it was necessary to make such an order. The said order was passed under Section 3 of COFEPOSA Act. Pursuant to the said order, the appellant's husband was detained on 17-1-97. Thereafter, Mr. Mohile, Additional Secretary to the Government of India made a declaration under Section 9(1) of the Act.;