LAXMAN PATNAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THESE two cases were heard together with Cr. Misc. 12/05 and OJC. 58/66 (Shivaji Patnaik v. State of Orissa), OJC. 69/66 (Purnachandra Badajena Panda versus Slate Government of Orissa) and Cr. Misc. 19/66 and OJC 81/66 (D. Bhubanmohan Patnaik v. State of Orissa ). Same points of law have been canvassed in all these cases. There is no difference on facts excepting that the order of detention was passed on 14 January, 1966 in the case of the petitioner and Sibaji Patnaik and on the 20th January 1966 in the case of others. Relevant facts and law would be examined in this case and the conclusions reached herein would govern the results of other cases.

(2.) THE relevant facts may be narrated in chronological order: sl. No. Date description.

(3.) MR. Palit advanced three contentions: