S.SAGHIR AHMAD, J. - (1.) The Petition under Art. 226 of the Constitution is directed against the order dt. 20th May, 1985 (Annexure-2) passed by the State Government under S. 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (for short the Act) under which the petitioner has been detained on the grounds contained in annexure-2.
(2.) Annexures Nos. 3, 4, 5, 6 and 7, which form part of the grounds, were also supplied to the petitioner on 10th June, 1985 when the order was served upon him.
(3.) A representation was made by the petitioner against the above order of detention but it was rejected by the State Government.;