ANNUA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner by this writ of habeas corpus has challenged the order of his detention dt. 8-10-1986 passed by the District Magistrate, Cuttack (O. P. No. 3) under S.3 of the National Security Act, 1980 (for short 'the Act') on various grounds. Pursuant to the impugned order, the petitioner was arrested on 10-11-1986 and lodged in the Cuttack Circle jail. The order of detention was approved by the State Government on 20-10-1986 under Sub-Sec. (4) of S.3 of the Act. The grounds of the petitioner's detention along with the relative documents were served on the petitioner on 14-11-1986 vide Annexure-4.

(2.) The petitioner also filed a representation on 28-11-1986, but the State Government confirmed the order of detention under S.12(1) of the Act vide Annexure-5 dt. 29-12-1986 and directed that the petitioner would continue in detention for a period of 12 months. His representation was also rejected by order dt. 9-2-1987 (Annexure-6).

(3.) The petitioner has challenged the order of his detention mainly on the following grounds :-