(1.) The petitioner has moved this Court under Article 32 of the Constitution for the issuance of a writ of habeas corpus, he being under detention by order of the District Magistrate, Burdwan, under sub-section (1), read with sub-section (2) of Section 3 of M.I.S.A. (Maintenance of Internal Security Act, 1971). Various grounds, similar to those considered by us in Bhut Nath Mete v. State of West Bengal, Writ Petn. No. 1456 of 1973; judgment delivered on February 8, 1974, have been urged, and our conclusions thereon are similar to those we have already expressed in the other writ petitions.
(2.) It is important to note that in the affidavit-in-opposition, filed on behalf of the respondent we find a statement as under :