SELTON FISION ANAL Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India for a writ of Habeas Corpus challenging the validity of the detention of the petitioner, Shri Selton Fison Anal, who was detained under sub-sections (1) and (2) of Section 3 of the National Security Act, 198((, hereinafter referred to as the Act, 1980 for short, vide order dated 29th January, 2000. The detenu (petitioner) was served with the grounds of detention which are reproduced below:

(2.) The Particulars which have a bearing on the above three matters are specified in the Schedule attached.

(3.) You are also informed that you have a right to make a representation to the detaining authority, State Government and the Central Government through the concerned Jail authorities. You have also a righ to claim a personal hearing before the Advisory Board constituted by the State Government under the aforesaid Act.