MANKHANNIANG Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Serto T. Kom, learned counsel appearing for the petitioner; Shri Athouba Kh., learned Addl. G.A. for the State respondents and Shri S. Samarjeet, learned CGC for the Union of India.

(2.) The order of detention dated 12.10.2017 passed by the District Magistrate, Churachandpur is under challenge in this writ petition.

(3.) [3.1] As per the grounds of detention, Shri T. Vumthianlal Paite @ Lalpu @ Romeo, the detenu was born and brought up at Dorcas Veng, New Lamka, P.O.& P.S. Chrachandpur, Manipur and after having completed his 12th standard, he gave up his further studies.