DEBANANDA DAS MOHAPATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner was detained by the District Magistrate of Puri, opposite party No. 2, by an order made under Section 8 of the National Security Act of 1980 (hereinafter referred to as the 'Act') on 6 -11 -1981. The grounds of detention are as specified in Annexure -1. Challenge in this application is to the said order of detention. Five instances have been relied upon in support of the order of detention,

(2.) THE petitioner, aged about 19 years, was a student of the Samanta chandrasekhar College at Puri. From the grounds of detention it appears that for his activities in the years 1980 and 1981 he has been prosecuted in five cases. The order of detention indicates that all these cases were in progress at the time the order was made,

(3.) MR . Rath for the petitioner has raised two pointed contentions, namely: