(1.) By this application under Article 226 of the Constitution of India the petitioner has challenged the validity of detention of Shri Laishram Manaobi Inaobi Thembi under the Natioral Security Act.
(2.) The detention order was passed by the District Magistrate on 18-6-1986. The State Government of Manipur approved the detention order. Upon the report of the Advisory Board, the Government of Manipur passed an order dated 25-7-1986 confirming the detention and fixing the period of detention for 12 months from the date of the detention.
(3.) Mr. L. Narendra Singh, the learned counsel for the petitioner, has submitted that the State Government without giving any reason has fixed the maximum period of detention for 12 months and as such, there was non application of mind and the detention is illegal.