- (1.) VISHNU Sahai, J. Through this writ petition, preferred under Article 226 of the Constitution of India, the petitioner-detenu Pradeep Dutta has impugned the order dated 10-12-2002, issued by Mr. C. P. Singh, Deputy Secretary, Home and Confidential Department. State of U. P. (opposite party No. 1) on behalf of the Government of U. P. with the permission of the Governor of U. P. , detaining him under Section 3 (1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988. The detention order alongwith the grounds of detention, which are also dated 10-12-2002, was served on the petitioner-detenu on 13- 12-2002 and their copies have been annexed as Annexure Nos. S. A. 1 and S. A. 2 respectively to the supplementary affidavit, dated 12-11-2003, filed by Smt. Charu Dutta a relative and Pairokar of the petitioner-detenu.
(2.) THE prejudicial activities of the petitioner-detenu prompting the detaining authority to issue the impugned detention order against him are contained in the grounds or detention (Annexure No. S. A. 2 ). Since, in our view, a reference to them is not necessary for the adjudication of the pleadings confined in paragraph 10 of the petition and Ground (1) or paragraph 27 thereof, on which alone this writ petition deserves to succeed we are not adverting to them. We have heard learned counsel for the parties. In paragraph 10 of the petition and Ground (1) or para 27 thereof it has been averred that the petitioner-detenu made a representation to the State Government as well as the Union of India (Ministry of Finance) on 15-2-2003. The said representation was decided after an inordinate delay (on 6- 5-2003) violating the fundamental right guaranteed to the petitioner-detenu by Article 22 (5) of the Constitution of India. However, during the course of his submissions Mr. A. P. Mishra, learned counsel for the petitioner-detenu restricted his challenge to the delay in the disposal of the representation by the Union of India.
(3.) THE averments contained in paragraph 10 of the writ petition and Ground (1) of paragraph 27 thereof, have been replied to in paragraphs 6 and 7 of the affidavit of Mr. B. R. Sharma, Under- Secretary, Government of India, Ministry of Finance, Department of Revenue New Delhi. THE said paragraphs read thus : "para 6. It is submitted that the representation dated 15-2-2003 addressed to the Secretary (Home), Gopan Anubhag-5, Govt. of U. P. , Lucknow who fowarded the same to the sponsoring authority i. e. Deputy Narcotics Commissioner Lucknow for their comments and copy endorsed to this office, was received on 3-3- 2003. Since the comments were not received, sponsoring authority was reminded to expedite comments vide letter dated 21-4- 2003. " "para 7. On receipt of comments from the sponsoring authority on 30-4-2003, the representation with the comments thereon was processed and submitted to the competent authority on 1-5-2003 who considered the representation on behalf of the Central Government and rejected the same on 6-5-2003, Shri Pradeep Dutta was informed of the rejection of his representation vide Memo on the same day which was acknowledged by the detenu on 14- 5-2003. " A perusal of paragraphs 6 and 7 of the return of Mr. B. R. Sharma would show that the representation of the petitioner- detenu, dated 15-2-2003, was received by the Deputy Narcotics Commissioner, Lucknow (sponsoring authority) on 3-3-2003 and since the comments were not received, the sponsoring authority was reminded to send them expeditiously vide letter dated 21-4-2003. In our judgment, the delay (sic) on the part of the Officers of Union of India in not sending reminders much earlier is unpardonable and manifests, their utter insensitivity to the promptitude, with which a representation in a prevention detention matter had to be dealt with. In our view, the delay between 3-3-2003 and 21-4- 2003 is inordinate and alone is sufficient to vitiate the continued detention of the petitioner- detenu.;