MER MALDE KARNA Vs. DISTRICT MAGISTRATE JUNAGADH

JUDGEMENT

(1.) By an order made on August 26, 1981 by the first respondent (Dist. Magistrate, Junagadh), the petitioner was detained under sub -section (2) read with sub -section (5) of Section 3 of the National Security Act, 1980, with a view to preventing him from acting in any manner prejudicial to the maintenance of public order. The grounds of detention were supplied to the petitioner on August 29, 1981. The State Govt. approved the order of detention under sub -section (4) of Section 3 of the National Security Act, 1980, on September 5, 1981. The present petition was instituted on September 14, 1981. Rule was ordered to issue on the petition on September 16, 1981. The petition reached hearing before this Court yesterday and it is being disposed of by this judgment.

(2.) xxx xxx xxx

(3.) xxx xxx xxx