HARBHAJAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) The challenge of the petitioner in this case is to the order of detention dated 22nd December, 1994, made by the Commissioner of Police under sub-Section 2 of Section 3 of the National Security Act, 1980 (for short `the Act'). The petitioner was directed to be detained with a view to prevent him from acting in any manner prejudicial to the maintenance of public order. The order of detention passed by the Commissioner of Police was approved, as required by the Act, by Lt. Governor of Delhi. The approval is dated 30th December, 1994. The order of detention alongwith order dated 30th December, 1994 was served on petitioner on 5th December, 1996.

(3.) The petitioner made a representation dated 30th December, 1996 against the order of detention to the Central Government. The said representation was rejected by the Central Government in terms of its communication dated 3.3.1997 addressed to the petitioner.