Chandroo Kundan Dass Pamnani v. Union Of India (Uoi) And Ors. Etc.

1. For the reasons that we have given in Writ Petition No. 1376 of 1979 which fully cover the present case where also there is an inordinate and unexplained delay In considering the representation filed by the detenu, the Writ Petition is allowed and the order of detention passed against the petitioner is set aside and the petitioner-detenu is directed to be released forthwith.

2. In view of the order relating the detenu, Writ Petition No. 1377/79, being a petition from Jail, becomes infructuous and hence no orders need be passed in relation thereto.