(1.) CHALLENGE in this application under Article 226 of the Constitution is to the order dated 10.8.1981 made in exercise of powers under Section 3(2) of the National Security Act, 65 of 1980 (hereinafter referred to as the Act) by the District Magistrate (opposite party No. 2) and grounds of detention as given in Annexure -1 were communicated on 12.8.1981.
(2.) THE five grounds were provided to the detenu in accordance with the requirements of Section 8 of the Act. Shortly stated, the grounds are : -
(3.) THE remaining submission which has been pressed at the hearing, therefore, is essentially based upon grounds (i) and (v) being not connected with public order and, therefore, it has been contended that the detention is vitiated. Section 3(2) of the Act provides : -
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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