BHABA TAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioner has challenged the order of detention dated 29.12.99 passed by the District Magistrate, Jorhat under sub-section (2) of Sec. 3 of the National Security Act. 1980.

(2.) We have heard Mr. B. D. Konwar, learned counsel for the petitioner and Mr B.C Das, learned counsel for the respondents and Mr. D. Sur, appearing on behalf of Union of India.

(3.) Learned counsel for the petitioner has made only submission before us, that the material in support of the grounds of detention have not been supplied to the detenu, therefore, the detention of the petitioner is vitiated and he is liable to be set at liberty.