LAWS(SC)-1987-6-1

SATTAMMA Vs. K RAJAIAH

Decided On June 29, 1987
SATTAMMA Appellant
V/S
K RAJAIAH Respondents

JUDGEMENT

(1.) Special leave granted.

(2.) In these appeals by special leave the appellant is aggrieved by the detention of her husband, Kotha Das, under the National security Act, 1980. and prays for his release.

(3.) Kotha Das was arrested on 16/02/1986. On f 17/02/1986 an order of detention in respect of him was made under Ss. (3) of S. 3 of the National Security Act. 1980 by the Commissioner of Police. Hyderabad City directing that Kotha das be detained under Ss. (2) of S. 3 of the Act. It appears that after the case was referred by the State government to the Advisory Board the Advisory Board reported that there was sufficient cause for the detention, and the State government there-after made an order on 11/04/1986 directing the detention of the detenu for one year from the date of the detention order. Two successive Writ Petition were filed by the appellant in the High court of Andhra Pradesh challenging the detention of the detenu. A number of contentions have been raised before us in the attempt to show that the High court has committed an error in rejecting the Writ Petition. At the outset we may note that according to S. 13 of the National security Act, 1980 the maximum period for which any person may be detained in pursuance of the detention order which has been confined under S. 12 of the Act is twelve months from the date of detention. The period of twelve months has expired. In the circumstances these appeals have become infructuous and are disposed of accordingly.