DURGA SHOW Vs. PRESIDENT OF INDIA

JUDGEMENT

(1.) These three petitions under Article 32 of the Constitution are by throe persons detained under the Preventive Detention Act, on the ground that their detention was necessary in order to maintain supplies and services essential to the community.

(2.) In the case of the detenu Durga Show in Writ Petition No. 198 of 1969, the facts given in the counter-affidavit filed on behalf of the State government show that his representation was received by the Government on 29/5/1969 but it was considered and rejected by the government on 1 1/8/196969.

(3.) In the case of the detenu Nand Kishore Ojha in Writ Petition No. 205 of 1969, the representation was received on 18/6/1969 and was considered and rejected by the government on 16/8/1969. In both these cases the rejection order was made after the receipt of the report of the Advisory Board and after the government had confirmed the orders of detention in pursuance of the report.