BIJOY PAUL Vs. CHAIRMAN, ADVISORY BOARD

JUDGEMENT

(1.) Heard Mrs. S. Deb(Gupta), learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned P.P., appearing for the State-respondents.

(2.) The petitioner has filed the instant writ petition before this Court to declare his detention order as illegal and to release him immediately.

(3.) The brief facts are as under:-