BOLORAM KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution, the detenue-petitioner seeks to challenge the detention order dated 10.4.97, Annexure-A, passed by the District Magistrate, Kamrup, Guwahati, the respondent No. 4, in exercise of power conferred under Section 3(2) of the National Security Act, 1980, for short the Act', and prays for issuance of a Writ of habeas corpus,

(2.) The detention order, Annexure-A, is supported by the grounds of detention annexed to the detention order,

(3.) Mr. N. Dutta, learned Counsel for the petitioner has assailed the detention and challenged the detention order on the following grounds ;