Giridhar Malaviya, J.@mdashThe Petitioner has ""challenged his detention in pursuance of an order dated 26-6-1991 passed by the District
Magistrate. Kanpur Nagar u/s 3(2) of the National Security Act. The grounds of detention as supplied to the Petitioner in substance were that he
had disrupted the public order had caused disruption in the polling process in the city of Kanpur on 15-6-1991. However, as we are not going to
decide in this case whether the activities of the Petitioner were or were not calculated to affect the maintenance of public order, it is not necessary
to give the details of the grounds in this judgment.
2. What has been argued by learned Counsel for the Petitioner in this case is that the Petitioner had sent a representation to the president of India
by registered post on 12-7-1991 but till the date of filing of the writ petition i.e. 22-8-1991 he had heard nothing from the concerned authorities
about the fate of that representation. In the counter affidavits which have been filed by all the Respondents in this case including the Union of India
the District Magistrate and the State Government, except the Union of India, none of the Respondents have filed any reply to the assertion made in
this regard in paragraph 37 of the petition. However as the counter affidavits had been filed, learned Counsel for the Petitioner did not propose to
file the rejoinder affidavit and urged that on the basis of the counter affidavit this writ petition may be finally disposed of at this stage itself although
the petition had not been formally admitted when it was presented in this Court on 22-8-1991. We have acceded to the request made by learned
Counsel for the petiioner and are, therefore, disposing of this writ petition at the stage of admission itself as is provided under the rules of the
Court, after hearing the learned Counsel for the parties.
3. The assertion that the representation had been made to the President of India on 12-7-91 is contained in paragraph 37 of the writ petition itself.
The reply of the Central Government in the counter affidavit filed by one Sri. lshwar Singh, Desk Officer Ministry of Home Affairs, is contained in
paragraphs 6, 7, 8 and 10. It would be relevant to quote these paragraphs as under:
6. The allegations made in para 37 and ground (ii) of para 47 of the petition are denied being incorrect. It is stated that a representation dated....
from the Petitioner was received by the Central Government in the Ministry of Home Affairs on 23-8-91 through President''s Secretariat. This
representation was immediately processed for consideration and it was found that certain vital information required for its further consideration
needed to be obtained from the State Government through a wireless message dated 23-8-91.
7. That the required information was received by the Central Government in the Ministry of Home Affairs on 28-8-91 vide the State
Government''s letter dated 20-8-91.
8. That the representation from he Petitioner alongwith all the required information became effectively available to the Central Government in the
Ministry of Home Affairs for consideration only on 28-8-91. That, a final decision to reject the said representation was taken by the Central
Government on 13-10-91.
10. That the representation from the Petitioner was considered expeditiously by the Central Government and the Petitioner was informed of the
decision of the Central Government most expeditionsly, therefore there had been absolutely no delay at any stage on the part of the Central
Government in the consideration of the representation from the Petitioner and in communicating the final decision taken thereon to the Petitioner.
4. A perusal of the aforesaid paragraphs in the counter affidavit shows that the Union Government took a month and 16 days time to dispose of
the representation even after it had been received from the President''s secretariat and even after the comments on the said representation had been
received from the State Government. This delay in disposal of the representation is fatal to the continued detention of the Petitioner and the claim of
the Central Government that it disposed of the representation expeditiously is totally incorrect. In this connection it would be relevant to refer to the
case of Raghavendra State v. Supdt. District Jail Kanpur AIR 1986 SC 356. The relevant paragraphs of the judgment reads as under:
3. The main complaint of the Petitioner in the High Court where he filed the writ petition out of which the present appeal arises on April 4, 1985
and before us in the appeal is that there was an enormous delay (75 days) in the disposal of his representation by the Central Government and for
that reason alone his further detention was illegal and he was entitled to be set at liberty. The delay in the disposal of the representation by the
Central Government is, indeed, not disputed, but what is claimed is that the representations though received in the President''s Secretariat and the
Prime Minister Secretariat on 18th and 19th March. 1985 respectively, were actually received in the Ministry of Home Affairs on May 25, 1985
and dealt with on May 31, 1985. It is stated that there was thus no delay at all in the Ministry of Home Affairs. The learned Additional Solicitor
General, who appeared for the Central Government, was unable to explain to us the cause for the delay in the President''s and Prime Minister''s
secretariats, but urged that under the Rules of Business, it was the Ministry of Home Affairs that was concerned with orders of detention under the
National Security Act and as there was no delay in the disposal of the representations by the Ministry of Home Affairs and (sic) the Appellant
could not complain of any delay in the consideration of his representations. The learned Additional Solicitor General also urged that the
representation to the Central Government should have been addressed to the Ministry of Home Affairs and not to the President of the Prime
Minister. According to him the President and the Prime Minister receive thousands of memorials and representations from every part of the country
regarding a multitude of affairs and the representations could not be expected to be considered as expeditiously as they would be considered had
they been addressed to the appropriate Ministry. The explanation given by the learned Additional Solicitor General may justify part of the delay,
but it certainly cannot justify the enormous amount of delay in this case. u/s 3(8) of the General Clauses Act, the ''Central Government'' means the
President and a representation addressed to the President, must, therefore, be considered to be a representation properly addressed to the Central
Government. Even so some allowance may be made for the time taken to forward the representation to the appropriate Ministry. Due allowance
being made for the time which may ordinarily be taken for forwarding the representation from the President''s Secretariat to the concerned
Ministry, we are unable to say in the present case that there has been adequate explanation for the delay. In fact, no one has filed any affidavit to
explain the cause for delay in the President''s and the Prime Minister''s secretariats. AH that we know from the record before us is that the
representations were received in the President''s and the Prime Minister''s Secretariats on 18th and 19th March. 1985 and thereafter, after about
two months and one week, the representations were received in the Ministry of Home Affairs. We have no information as to how these
representations we dealt with in the President''s and the Prime Minister''s Secretariats. The ''earned Additional Solicitor General found himself at a
loss to explain the delay and justify the detention. In view of the wholly unexplained and unduly long delay in the disposal of the representations by
the Central Government, the further detention of the Appellant must be held illegal and he must be set at liberty in the light of the judgment of this
Court in Sabir Ahmed Vs. Union of India (UOI), Smt. Khatoon Begum Ors. Vs. Union of India (UOI) and Others, and Sat Pal Vs. State of
Punjab and others, . The nature of the power of revocation conferred by statute on the Central Government u/s 11 of the COFEPOSA Act which
interim is similar to Section 14 of the National Security Act, was explained by this Court in Sat Pal v. State of Punjab (supra) in the following
words:--
The making of an application for revoation to the Central Government u/s 11 of the Act is, therefore, part of the constitutional right a citizen has
against his detention under a law relating to preventive detention. While Article 22(5) contemplates the making of a representation against the order
of detention to the detaining authority, which has to be referred by the appropriate Government to the Advisory Board constituted u/s 8(a) of the
Act, Parliament has, in its wisdom, enacted Section 11 and conferred an additional safeguard against arbitrary executive action.
We must also add that this is not a case of repeated representation to the Central Government now as the case in State of U.P. v. Zavad Zama
representation to the Central Government had been properly disposed of, the fact that the second representation to the Central Government was
not so disposed of would not entitle the detenu to be released. The appeal is, therefore, allowed and the Appellant is directed to be set at liberty
forthwith.
5. In view of the position of law enunciated above, it has to be held that there was inordinate delay in the disposal of the Petitioners'' representation
made to the President of India on 12-7-1991, which has rendered continued detention of the Petitioner bad in the eyes of law.
6. This habeas corpus petition is accordingly allowed. The Petitioner shall be set at liberty forthwith unless required in any other case.
