(1.) There are 28 petitioners in these four Writ Petitions. The petitioners in two of the Writ Petitions (W.P.Nos.38873 of 2005 and 5386 of 2006), challenge an order passed by the Review Committee constituted in terms of Sec. 60(4) of the Prevention of Terrorism Act, 2002 (in short 'POTA Act').
(2.) The petitioner in W.P.No.1377 of 2016 seeks a writ of Certiorarified mandamus calling for order dtd. 23/5/2016 on the file of the respondent herein and quash of the same as illegal and a direction to the respondent to constitute a review committee to review the case of the petitioner.
(3.) The petitioner in W.P.No.36989 of 2016 seeks a mandamus directing the State to constitute a Review committee to consider whether there is a prima facie case for continuance of the matters pending before the POTA Special Court as against her. Submissions of the Petitioner
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