KARTIK PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, the learned Counsel appearing for the petitioners. Also heard Mr. U.B. Saha, the learned Senior Advocate! Government Advocate assisted by Mr. T.D. Majumder, the learned Advocate appearing for the State respondents.

(2.) These four writ petitions in the form of Habeas Corpus involved common question of law and facts and, as such, we hereby proposed to dispose of these four (4) cases at this stage considering the nature of the cases where the personal life and liberty of the citizens namely, the detenus herein, are involved and, accordingly, these writ petitions are hereby disposed of with following common and orders.

(3.) The related detention orders dated 3.8.2000 as in Annexure-2 in case of W.P. (HC) Nos. 158,169 and 170 of 2001, and order dated 2.12.2000 as in Annexure-3 in case of W.P. (HC) No. 171,12001 issued by the Competent Authority, namely, District Magistrate and Collector, West Tripura, Agartala by invoking the provisions of law laid down under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as the NSA) read with sub-section (3) of Section 3 of NSA, thereby detaining these four detenus, namely, Shri Kartik Paul, son of Shri Khogendra Paul, Maharanipur Village, Teliamura, West Tripura; (2) Shri Ramkrishna Debnath, son of Shri Santosh Debnath, Maharanipur Village, Teliamura, West Tripura; (3) Manoj Das Sarkar, son of Bashiram Sarkar, Maharanipur Village, Teliamura, West Tripura, and (4) Shti Sanat Debbarma, son of late Chan Singh Debbarma, Paihabari Village, Khowai, West Tripura is the subject-matter under challenge in these writ petitions.