REGENT COMPUTRONICS PVT. LTD.

AMINUL ISLAM Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JUDGEMENT

(1.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has assailed the; (1) impugned Detention Order No. NMM 17/2025/NSA/83, dt. 14/5/2025, issued by the District Magistrate, Nagaon; (2) impugned Corrigendum No. NMM 17/2025/NSA/131,dtd. 12/6/2025, issued by the District Magistrate, Nagaon; as well as (3) the Order No. PLA42/2025/156, dtd. 3/7/2025, passed by the Additional Chief Secretary to the Govt. of Assam, Home and Political Department, thereby confirming the detention order on the basis of the report of the Advisory Board.

(2.) Heard Mr. S. Borthakur, learned counsel appearing for the petitioner.Also heard Mr. D. Mazumdar, learned Additional Advocate General assisted by Mr. D. Nath, learned Senior Govt. Advocate appearing for the State of Assam and Mr. K.K. Parasar, learned CGC appearing for the Union of India.

(3.) Notices were issued on 21/7/2025. Affidavit on behalf of the District Magistrate was filed on 14/8/2025, to which a rejoinder was filed on 26/8/2025. The response on behalf of the Union of India came to be filed on 28/8/2025. The State of Assam filed another affidavit on 29/8/2025.

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AMINUL ISLAM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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