ALA MOHAN MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In these Writ Petitions the petitioners have applied to this court for writs in the nature of habeas corpus challenging their detention by the District Magistrates under section 3 of the West Bengal (Prevention of Violent Activities) Act, 1970. The petitioners have been detained on the ground that they have been acting in a manner prejudicial to the maintenance of public order.

(2.) In this petition the petitioner Ala Mohan Mallick has been detained by the Order of the District Magistrate, Howrah dated 30-3-1971. He was arrested on 6-4-71 and the detention order and grounds of detention were served on him on the same day. After the receipt of the opinion of the Advisory Board on 7-6-1971 the State Government confirmed and continued the detention on 9-8-1971.

(3.) In this petition the petitioner Bhanu Lal Dey was detained by the order of District Magistrate. Howrah dated 14-4-1971. The petitioner was arrested on 20-4-1971 and on the same day he was served with the detention order and the grounds of detention. The opinion of the Advisory Board was received on 23-6-1971 and the order of detention was confirmed and continued by the State Government on 6-9-1971.