BISWANATH PANIGRAHI @ BISU PANIGRAHI Vs. STATE OF ORISSA REPRESENTED BY THE SECRETARY TO GOVERNMENT OF ORISSA, HOME DEPARTMENT AND ANR.

JUDGEMENT

(1.) THE Petitioner, a detenu under the National Security Ordinance, 1980, was detained by the District Magistrate, Sundargarh, by his order dated 11th December, 1980, and within the time admissible under law the following grounds of detention were communicated to him:

(2.) THAT during the recent student agitation for Orissa Bandh on 5.12.1980 you were reported to be taking active part in threatening some of the local business people In Rourkela with dire consequences of loot and arson unless they close their shops during the Orissa Bandh day. That you have decided to barricade the roads on a few places with a view to paralyse the conveyance facilities, to attack petrol pumps and all other vulnerable points, to take steps to disrupt phone connections with a view to disrupt the public peace and tranquility of Rourkela thereby contemplating to act in a manner prejudicial to the maintenance of public order. It is, therefore, necessary to prevent you from acting in a manner prejudicial to the maintenance of public order.

(3.) THE writ application is accordingly allowed and the order of detention is quashed. The Petitioner is directed to be set at liberty forthwith.