REGENT COMPUTRONICS PVT. LTD.

DHANANJOY DAS Appellant

V/S

DISTRICT MAGISTRATE,DARRANG Respondents

Referred Judgements :-

STATE OF BOMBAY VS. ATAMA RAM SHRIDHAR VAIDYA [REFERRED TO]
RAM KRISHAN BHARDWAJ VS. STATE OF DELHI AND CITHERS [REFERRED TO]
NARESH CHANDRA GANGULI FOR SHRI RAM PRASAD DAS VS. STATE OF WEST BENGAL [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [RELIED]
BIDYA DEB BARMA VS. DISTRICT MAGISTRATE TRIPURA AGARTALA [REFERRED TO]
CHAJU RAM VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MASOOD ALAM VS. UNION OF INDIA [REFERRED TO]
VAKIL SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
GOPAL BAURI VS. DISTRICT MAGISTRATE BURDWAN [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [CITED]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [EXPLAINED]
KAMLA KANYALAL KHUSHALANI VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOK KUMAR VS. DELHI ADMINISTRATION [RELIED ON]
BHUPEN DEKA VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) The present appeal by certificate is directed against the Judgment of the High Court of Gauhati dated 23rd of February, 1982 dismissing the petition under Art. 226 of the Constitution challenging the order of detention of the appellant.

(2.) The order of detention was challenged by the appellant on two grounds: (1) that the grounds of detention were vague, and (2) that the facts narrated in the grounds related to law and order situation and not to public order. The High Court repelled both the grounds and dismissed writ petition by its order dated 23rd of February, 1982. The High Court, however, granted a certificate for leave to appeal to this Court.

(3.) Before dealing with the contentions in this case on behalf of the parties it will be appropriate at this stage to refer to the grounds of detention which were served on the appellant:

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DHANANJOY DAS Vs. DISTRICT MAGISTRATE DARRANG

Referred Judgements :-

JUDGEMENT

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