CHUBAKUMLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This habeas corpus petition has been filed against the order, dated 6th January, 2003 passed by the Special Secretary to the Government of Nagaland, Under Sub-Sections (1) and (2) of Section 3 of the National Security Act 1980 detaining Srimati Yanger Ao @ yanager Ao, son of Late Takanung Sang Ao of Village Dibuia, P.O. and P.S. Mokokchung in the District of Mokokchung, Nagaland.

(2.) We have heard Mr. D. K. Mishra, learned Senior Counsel for the petitioner, Sri C. Choudhury, learned CGSC for the Respondent No. 1, and Smti Tikho, learned counsel appearing on behalf of the State respondent.

(3.) The petitioner is the wife of the detenue. On being aggrieved by order of detention passed by the Special Secretary, she has filed this writ petition challenging the legality and validity of the order of detention. The Union of India has not filed any affidavit in this case. An affidavit has been filed on behalf of the Respondent No. 2 and 3 by the Under Secretary, Government of Nagaland.