JITENDRA JHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner-detenu under the National Security Act, 1980 questions thecorrectness of the order of detention dated 9.3.2010 passed by the District Magistrate,Keonjhar-opposite party no.1 and the order of approval of the said order of detention by the State Governmentin exercise of power under sub-section (4) of the National Security Act, 1980 produced at Annexures-1and 7 respectively urging various facts and legal contentions and prays for quashing the same.

(2.) NECESSARY brief facts are stated for the purpose of appreciating the rival legal contentions with aview to find out if the petitioner is entitled for issuance of a writ of certiorari for quashing the order ofdetention and order of approval passed by the State Government directing the detaining authority toset him at liberty.