PREM DUTTA PALIWAL Vs. SUPERINTENDENT CENTRAL PRISON AGRA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution for the issue of a writ in the nature of 'habeas corpus'.

(2.) The petitioner was detained on the 7th May, 1953, under Section 3(l)(a)(ii) of the Preventive Detention Act, 1950. On the 29th May he was furnished by the District Magistrate with the grounds of his detention. Subsequently the case of the petitioner was referred to the Advisory Board, constituted under Section 8 of the Preventive Detention Act, which came to the conclusion that there was a sufficient cause for the petitioner's detention. Thereafter the Governor by an order dated the 6th August, 1953, passed under Sub-section (1) Of Section 11 of the Act directed that the petitioner continue to be detained for a maximum period of twelve months from the date of his detention.

(3.) The petitioner contends that his detention is illegal as the grounds upon which he was detained were vague and indefinite and did not disclose sufficient particulars to enable him to make an effective representation to the authorities.