ANANTA GOGOI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. P. C. Dey and Mr. A. Ganguli, the learned counsel appearing for the petitioner/detenu. Also heard Mr. H. Rahman, the learned Assistant Solicitor General of India (for short 'asgi') representing the Union of India and Mr. P. S. Deka, the learned State Counsel, Assam representing the State of Assam/respondents No. 2 to 6.

(2.) THE District Magistrate Kamrup (Metropolitan) District Guwahati, (hereinafter referred to as, the detaining authority) by his order dated 24. 8. 2007 in exercise of power conferred upon him under Section 3 (2) of the National Security Act, 1980 (for short, 'the Act'), ordered that the petitioner who was presently detained in the Central Jail, Guwahati, Assam be detained for a period of three months from the date of issue of that order. Such detention order was approved by the Government vide order dated 12. 10. 2007 whereby the detenu has been detained for a period of 12 months w. e. f. the date of his detention.

(3.) BOTH the orders dated 24. 8. 07 and 12. 10. 07 as referred to above are the subject matters of challenge in this Habeas Corpus Petition so preferred by the detenu/petitioner.