SMT. LAISHRAM (N) NINGTHOUJAM (O) KABITA LEIMA @ KHUMANLEMBI Vs. THE STATE OF MANIPUR REPRESENTED BY THE CHIEF SECRETARY, GOVT. OF MANIPUR

JUDGEMENT

(1.) At the outset, it be stated that when the case was called out, Mr. A. Vashum, learned Addl. G.A appearing for the State respondents sought for time for filing affidavit-in-opposition which we refused for the reason that earlier two weeks ' time had been given for filing affidavit-in-opposition but it could not be filed. However, granting of time for filing affidavit-in-opposition would not serve any purpose as the order which we are contemplating to pass is based on the decision rendered in the case of Union of India Vs. Paul Manickam & Anr. reported in (2003) 8 SCC 342 which decision has been followed by this Court in number of the cases.

(2.) This application has been filed for quashing of the order dated 16.11.2015 passed by the District Magistrate, Imphal West, respondent No.3 whereby and where under respondent No.3, in exercise of power conferred under sub Sec. (3) of Sec. 3 of the National Security Act, 1980 passed the order of detention against the petitioner after being satisfied that in order to prevent the detenu from acting in any manner prejudicial to the security of the State and to the maintenance of public order, it has become necessary to do so.

(3.) The grounds of the detention are that the detenu had joined a banned organisation namely, United National Liberation Front (UNLF) in the last week of Dec., 1995 at the instance of one Shri Maisnam Subhashchandra Singh @ Maipak S/S Lt. Coln. of UNLF.