KYAW KYAW NAING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Challenge in this writ petition is to the order of detention dtd. 28/4/2022 passed by the Special Secretary (Home), Government of Manipur, in exercise of power under Sec. 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988.

(2.) Heard Mr. L. Shashibhushan, learned counsel for the petitioner; Mr. Th. Vashum, learned Government Advocate, appearing for the State authorities; and Mr. Kh. Samarjit, learned ASG, appearing for the Union of India.

(3.) The main ground urged by Mr. L. Shashibhushan, learned counsel, is that, after the petitioner was subjected to preventive detention under the impugned order dtd. 28/4/2022, he submitted his representation against the same on 30/5/2022 but the said representation was not disposed of till 21/6/2022 by the State and till 4/8/2022, by the Central Government. Learned counsel would contend that this delay on the part of the authorities in disposing of the petitioner's representation vitiates the order of detention.