NIKUNJA KATHAR Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. M Sarania, learned counsel for the petitioner and Mr. N Upadhyay, learned Government Advocate, Assam.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 10.11.2014, passed by the District Magistrate, Karbi Anglong, detaining him in custody, under Section 3 (2) of the National Security Act, 1980.

(3.) Impugned order dated 10.11.2014 reads as under:-