MANKHANNIANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri H. Kenajit, learned advocate appearing for the petitioner; Shri Th. Vashum, learned Government Advocate appearing for the State respondents and Shri S. Suresh, learned ASG appearing for the Union of India.

(2.) The order of detention dated 01-02-2019 passed by the District Magistrate, Churachandpur detaining the petitioner'shusband under the provisions of the National Security Act, 1980 is under challenge in this writ petition.

(3.) The allegations as narrated in the grounds of detention, are that the detenu, Shri T. Vumthianlal Paite @ Lalpu @ Romeo was born and brought up at Dorcas Veng, New Lamka, Churachandpur, Manipur. The detenu after completing 12th Standard in Arts, gave up further studies and joined the armed underground organization called Zomi Revolutionary Army (ZRA), now under Suspension of Operation with the Government, in the 2nd week of July, 1998 through one Mr. Jamkhanpao Paite. In view of the ethnic clash between Kuki and Paite communities in Churachandpur District sometime in June, 1997, the armed underground organization started its operation to protect the people of Paite tribe. The aim and objectives of ZRA is to form a separate homeland of the tribes such as Paite, Simte, Vaiphei, Zou tribe, etc. by amalgamating all the inhabited areas of the said tribes. In order to achieve its objectives, the members of the said organization committed series of heinous crimes like murder, dacoity, robbery, etc.