LexMRS. NUTAN J. PATEL versus S.V. PRASAD AND ANR.
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": A MRS. NUTAN J. PATEL v. S.V. PRASAD AND ANR. NOVEMBER 22, 1995 . ~ B [K. RAMASWAMY AND B.L. HANSARIA, JJ.] Conse1Vation of Foreign Exchange and Prevention of Smuggling Ac- tivities Act, 1974 : c Detention-Detenu-Right to make representation-Failure to inform about-Effect of-Held violative of Article 22(5}-Detention order held vitiated. The appellant filed a writ petition challenging the detention order of D her husband, under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974, on the ground that it was violative of detenu's constitutional r.ight under Article 22(5) because he has not been informed of his right to make a representation to the Specified Officer. I The High Court dismissed the petition by holding that the detenu had E known that he had a right to make a representation but he did not exercise that right and that, therefore, the order of detention was not vitiated. Against the decision of the High Court an appeal was preferred before this Court. ~ " Allowing the appeal, this Court F HELD : 1. The detenu was informed on April 20, 1992 that he was at liberty to make a representation to the State Government, Central Government and to the Advisory Board. It was asserted that he made a representation through the prison authorities to the Government of G Andhra Pradesh. From these facts, it would be clear that the detenu was not informed of his constitutional right to make a representation to the Specified Officer for reconsideration of his detention. The failure on the part of the Specified Officer to inform the detenu that he has a constitu- ,..~ tional right to make representation against the order of detention, violates Article 22(5) of the Constitution. The order of detention gets vitiated and H is consequently quashed. [574-~; 575-A-B] 572 N.J. PATEL v. S.V. PRASAD 573 Kamleshkwnar Ishwardas Patel v. Union of India and Ors., [1995] 4 A sec 51. 2. The contention that since the Detenu had already undergone the period of detention, the question becomes one of academic interest cannot be acceded to. Since the order of detention would form foundation to consequential actions to ensue, it would be proper to consider validity of B the order of detention, though the detenu had undergone the period of detention by the time the matter came up for final disposal. [575-C-D] CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 1562 of 1995. From the Judgment and Order dated 10.3.93 of the Andhra Pradesh High Court in W.P. No. 15974 of 1992. B. Kumar and K.K. Mani for the Appellant. Ms. K. Amareshwari and G. Prabhakar for the Respondents. The following Order of the Court was delivered : Leave granted. c D The detenu, Jayantibhai Rambhai Patel, was detained on April 1, E 1992 under COFEPOSA Act. The appellant on behalf of her husband, filed a writ petition in AP. High Court. The High Court in the first instance dismissed the writ petition. Subsequently two other detenues filed writ petition on the ground that copies of the documents supplied to the detenues were illegible and that they have been deprived of their valuable F right to make a representation to the Advisory Board, to the State Govern- ment and the Central Government. That contention was found acceptable and, therefore, the detention order was quashed. Thereafter, the appellant filed another writ petition and contended that the detenu had not been informed of his right to make a representation to the Specified Officer. Therefore, he has been denied of the constitutional right under Article G 22(5) of the Constitution. A Division Bench of the High Court under the impugned order dated March 10, 1993 made in Writ Petition No. 15974 of 1992 dismissed the writ petition on the ground that the detenu had known that he had a right to make a representation but he did not exercise that right and that, therefore, the order of detention is not vitiated on the H 574 SUPREME COURT REPORTS (1995] SUPP. 5 S.C.R. A ground of non-intimation of the right to make representation to the Specified Officer. Thus, this appeal by special leave. B c D E F The controversy is no longer_ res integra. The Constitution Bench of this Court in Kamleshkumar Ishwardas Patel v. Union of India & Ors., [1995] 4 sec 51 laid down the law thus : "Having regard to the provisions of Article 22(5) of the Constitu- tion and the provisions of the COFEPOSA Act and the PIT NDPS
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