BISWA GOSWAMI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution of India for the issue of a writ of habeas corpus after setting aside the order of detention dated 4 -5 -1974 passed by the District Magistrate, Kamrup, Gauhati (Annexure 'A') under Section 3 (2) (a) of the Maintenance of Internal Security Act, 1971. hereinafter referred to as 'the Act'.

(2.) THE impugned order of detention (Annexure 'A') reads as under:

(3.) THE petitioner has urged inter alia that the grounds of detention (Annxeure 'B') are vague as well as irrelevant and non -existent and that, accordingly, the detenu is entitled to the issue of a writ of habeas corpus, as prayed for by him.