PRAMOD GIRI Vs. UOI

JUDGEMENT

(1.) This writ petition was filed by the petitioner questioning the order of detention dated 18th September, 2006 passed by the Commissioner of Police against the petitioner.

(2.) The Commissioner of police passed the detention order against the petitioner under Section 3(2) of the National Security Act for a period of one year. This order was executed on 19th September 2006 and the petitioner was detained pursuant thereto and it is not in dispute that the period of more than 10 months is already over and the substantial part of the detention period has been served by the petitioner.

(3.) The learned counsel for the petitioner submitted that while she had certain other pleas in respect of the delay by all the authorities, however, she will confine her petition to the plea of delay in disposal of the representation by the Lt. Governor by order dated 22nd June, 2007. The counter affidavit explains that the date by which the comments of all concerned authorities reached the Lt. Governor was 30th May, 2007. Thereafter the representation was rejected on 22nd June, 2007.