YAMBEM BIREN MEITEI Vs. DISTRICT MAGISTRATE BISHNUPUR

JUDGEMENT

(1.) By this writ petition the Petitioner detenu is assailing the detention order dated 12.10.09 issued by the District Magistrate, Bishnupur in exercise of the power conferred upon him under Sub-Section 2 of Section 3 of National Security Act, 1980 read with Government of Manipur, Home Department's order No. 17(1) 49/80- (Pt-I) dated 10.8.09, the approval order of the State Government dated 21.10.09 as well as the confirmation order dated 30.11.09.

(2.) Heard Mr. Kh. Mani Singh, learned Counsel appearing for the Petitioner detenu, Mr. A. Modhuchandra, learned Government Advocate appearing for the Respondents 1 and 2 as well as Mr. C. Komol, learned CGSC appearing for the Respondent No. 3.

(3.) At the very outset of hearing Mr. Mani, learned Counsel for the Petitioner detenu strenuously urges that the present writ petition is squarely covered by other judgment and order of this Court (Division Bench) dated 5.4.2010 passed in WP (Cril) No. 89 of 2009, operative portion of which read as follows: