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/Govt. 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 detenues herein, are involved and, accordingly, these writ petitions are hereby disposed of with the following common judgment and order.

(3.) The related detention orders dated 3.8.2000 as in Annexure-2 in case of W.P.(HC) No. 158,169 and 170 of 2001 and, order dated 2.12.2000 as in Annexure-3 in case of W.P.(HC) No. 171/2001 issued by the competent authority, namely, District Magistrate & 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 NASA) read with sub-section (3) of Section 3 of NASA, thereby, detaining these four detenues, 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) Monoj Das @ Sarkar, son of Bashiram Sarkar, Maharanipur village. Teliamura, West Tripura and (4) Shri Sanat Debbarma, son of Late Chan Singh Debbarma, Paihabari village, Khowai, West Tripura is the subject matter under challenge in these writ petitions.