SUKANTI GOCHHAYAT Vs. STATE OF ORISSA

JUDGEMENT

(1.) The present petition for a writ of habeas corpus at the instance of one Sukanti Gochhayat challenges the impugned order for the alleged detention of her husband dated 16-9-1995 passed by opp. party No.3, District Magistrate Pun.

(2.) It is stated that one Subash Chandra Gochhayat has been detained under Sec. 3(2) of the National Security Act, 1980 and the ground of detention was served on the husband of the petitioner on 19-9-1995. The State Government has confirmed the order on 10-11-1995. The copy of the documents dated 17-9-1995 containing the grounds of detention and the order of confirmation dated 10-11-1995 have been served on him. The petitioner in this connection has mainly challenged that the order of detention suffers from various infirmities and the continued detention is bad in law.

(3.) The writ petition is opposed by the opp. parties by filing affidavits by the State Government as well as by the Collector, Pun. The allegations of the petitioner have been controverted.