KRISHNA DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India, the petitioner Krishna Dey has challenged the order dated 29-03-2014 whereby the petitioner has been externed from the jurisdiction of West Tripura District for a period of six months under the provisions of the Tripura Security Act, 2000.

(2.) The main grounds raised by the petitioner are that the Tripura Security Act, 2000 is ultra vires the Constitution of India and is liable to be quashed. The externment order has also been challenged on the ground that the nature of material allegations were not mentioned in the notice issued to the petitioner or in the impugned order.

(3.) We have heard Sri Arijit Bhowmik, learned counsel for the petitioner and Sri B.C. Das, learned Advocate General on behalf of the respondents.