(1.) The petitioner has challenged the detention order passed by the Government of N.C.T. under the National Security Act, 1980. Before introducing the grounds of challenge in the writ petition it would be convenient for the appreciation of the case to notice a few facts. The petitioner has been indulging himself in activities which are criminal in nature and has been terrorising people with reference to the submission of tenders to the different authorities including M.C.D. Taking into account the activities of the petitioner, on 1/6/1998 an order u/s 47 of the D.P. Act, 1978 was passed. Inspite of the surveillance by the police the petitioner continued with his activities and, therefore, the Government had to resort to the provisions of the National Security Act, 1980. An order of detention was passed on 8/6/1999 by the Commissioner of Police. On 11/6/1999 the petitioner made a representation to this Court. On 15/6/1999 the Government of N.C.T. approved the order of Commissioner dated 8/6/1999 U/S 3(5) National Security Act, 1980. On 16/6/1999 a report was submitted by Govt. of N.C.T. to the Central Government. That was received by the Central Government on 21/6/1999. The Central Government after considering all the facts decided that no case has been made for interference and that decision was taken on 22/6/1999. On 22/6/1999 the petitioner sent his representation to the Central Government. On 22/6/1999 the petitioner sent his representation to the Central Government. On 28/6/1999 the petitioner made a representation to the Lt. Governor. That representation was received by the Central Government on 8/7/1999. On 12/7/1999 the Under Secretary, Ministry of Home Affairs with the comments put up the matter before the Joint Secretary. On 12/7/1999 the Joint Secretary with the comments put up before the Minister of State (Home). On 13/7/1999 the Minister of State (Home) rejected the case of the petitioner after considering all the relevant aspects. The petitioner was informed of the decision of the Central Government on 14/7/1999.
(2.) Thereupon the petitioner filed the CrI. Writ No. 1186/99 in this Court without surrendering to the custody. The petitioner had been avoiding and was trying to challenge the detention order.
(3.) On 8.12.1999 CrI.W. No. 1186/99 was dismissed by this Court.
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