M A KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner in this case has been continuously in detention since 7th June 1963, in pursuance of orders passed by the Government of Maharashtra from time to time under R. 30 (1) (b) of the Defence of India Rules. During this period, he was trying to have certain journals and periodicals at his own cost, but could not get the permission to receive them. The Jail authorities did not allow him to purchase or receive the journals and periodicals on the ground that they were not included in the official list of newspapers allowable to security prisoners of class 1. On 5th July 1965, the petitioner wrote to the Secretary of the Home Department. Government of Maharashtra, that he may be permitted to purchase at his own cost or to receive the following journals and periodicals. (1) "the Dawat" (Urdu), Daily of Delhi

(2.) "the Radiance" (English", Weekly of Delhi

(3.) "the Margdeep" (Marathi), Biweekly of Poona