ANIL AMBADAS PATIL Vs. R D TYAGI

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India has been filed by the petitioner-detenu challenging the legality and correctness of the order of detention dated January 10, 1990 issued under Section 3 (2) of the National Security Act, 1980 (Annexure A to the petition ). This order has been issued by the first respondent the detaining authority.

(2.) GROUNDS of detention were formulated and were served alongwith the order of detention on the detenu on 10th January, 1990.

(3.) IT is not necessary to set out in detail the grounds of detention since the fate of this writ petition depends upon one contention to which we may refer hereinafter.