SARFARAZ ALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has assailed the order of detention dated September 3, 2023 as also the order dated September 11, 2023 passed by the Central Government.

(2.) Learned Senior Advocate appearing for the writ petitioner has contended that, the authorities did not consider all the representations made on behalf of the detenu. Moreover, the authorities had taken extraneous materials on consideration while deciding on the issue of detention of the detenu.

(3.) Learned Senior Advocate appearing for the writ petitioner has drawn the attention of the Court to the order of detention dated September 5, 2023. He has contended that, the order of detention dated September 5, 2023 suffers from the vice of non-application of mind. In support of such contention, he has relied upon Sec. 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA).