KANGJAM DIMAJIT SINGH ALIAS NAOCHOU Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Rajeetchandra, learned Counsel for the Petitioner, Mr. R.S. Reisang, learned Addl. GA appearing for the State Respondents and Mr. C. Kamal, learned ASG appearing for the Union of India.

(2.) In this writ petition, we have been called upon to examine the validity of the detention order in respect of the Petitioner who is detained under Section 3 of the National Security Act (NSA), 1980 ('the Act').

(3.) The facts giving rise to this writ petition, briefly stated, are that: