REGENT COMPUTRONICS PVT. LTD.

PRAFULLA KUMAR MAHANTA Appellant

V/S

DISTRICT MAGISTRATE Respondents

Referred Judgements :-

SHEARER V. SHIELDS [REFERRED TO]
REX V. HALLIDAY [REFERRED TO]
C. F. LIVERSIDGE V. ANDERSON [REFERRED TO AND]
BHIM SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHUT NATH METE VS. STATE OF WEST BENGAL [REFERRED TO]
DAKTAR MUDI VS. STATE OF WEST BENGAL [REFERRED TO]
KHUDIRAM DAS VS. STATE OF WEST BENGAL [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
MOHAMMAD YOUSUF RATHER VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ICCHU DEVI CHORARIA VS. UNION OF INDIA [REFERRED TO]
SHALINI SONI VS. UNION OF INDIA [REFERRED TO]
DHANANJOY DAS VS. DISTRICT MAGISTRATE DARRANG [REFERRED TO]

JUDGEMENT

(1.) BY our short order dated 22 -2 -1983, we directed the release of the detenus, Shri prafulla Kumar Mahnnta and Shri Bhrigu Kumar Phukan, whose detention under the National Security Act, 1980, was challenged in these two writ petitions. We now proceed to state our reasons.

(2.) AS similar questions of fact and law arise in these two petitions under Article 226 of the Constitution. they are disposed of by this common judgment.

(3.) A number of contentions were advanced at the hearing of the petitions but we propose to deal with only two of them which, in our opinion go to the root of the matter and which when accepted, in our opinion, would result in the invalidation of the order.

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PRAFULLA KUMAR MAHANTA Vs. DISTRICT MAGISTRATE

Referred Judgements :-

JUDGEMENT

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