LANG KAMDENG GRACY Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) HEARD Mr. A.K. Bhattacharjee, learned Senior Counsel assisted by Mr. B.K. Singh, learned Counsel appearing on behalf of the petitioner as well as Mr. R. Goswami, learned Senior Government Advocate for the respondents, State of Meghalaya. None appears for the Union of India, despite notice.

(2.) THE legality and correctness of the detention of Sri Bernard N. Marak, son of Sri Jyotishmoy Dutta (hereinafter referred to as the 'detenu'), a permanent resident of village -Akhhonggre under Tura Police Station in the West Garo Hills District, vide impugned order dated 23.8.2007 issued by the District Magistrate, West Garo Hills District, Tura under Section 3(1) of the Meghalaya Preventive Detention Act, 1995, as amended (for short, 'the Act') has been challenged in this Habeas Corpus petition preferred under Article 226 of the Constitution of India.

(3.) THE impugned order of detention dated 23.8.07 maybe extracted as under: GO VERNMENT OF MEGHALAYAOFFICE OF THE DISTRICT MAGISTRATE:WEST GARO HILLS: TURAORDER UNDERSECTION 3(1) OF THE MEGHALAYA PREVENTIVEDETENTION ACT 1995