LINGAM Vs. UNION OF INDIA, REP BY THE SECRETARY TO GOVERNMENT, MINISTRY OF HOME AFFAIRS, DEPARTMENT OF INTERNAL SECURITY, NORTH BLOCK, NEW DELHI-110 001,

JUDGEMENT

(1.) THE petitioner herein challenges an order dated 10.8.98 passed by the District Magistrate and District Collector, Virudhunagar under the provisions of Section 3(2) of the National Security Act, detaining him, as he was found indulging in activities prejudicial to the maintenance of public order.

(2.) ALONG with the order of detention number of reasons were given. However, it is not necessary to go into those grounds and the details thereof, as the learned counsel has urged only one point.

(3.) IN order to appreciate the contention of the learned counsel, it would be proper to reproduce paragraph 3 of the impugned order which is as follows: