PRASANT KUMAR PASAYAT Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is an application for a writ of habeas corpus challenging petitioner's order of detention dated 4th of August, 1974, passed by the District Magistrate of Cuttack (Opposite Party No. 2) in exercise of powers vested under Section 3(1)(a)(iii) of the Maintenance of Internal Security Act, 1971 read with Section 3(2)(a) and (5)(sic)(3 ?) thereof. Petitioner was taken into custody the same day.

(2.) THE detenu was furnished the following grounds in support of the order of detention : -

(3.) PETITIONER has raised two contentions in support of this application : (i) the order of detention has no reasonable nexus with the object of detention under the Maintenance of Internal Security Act and (ii) there has been unusual delay in disposal of the representation.