HEMANTA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution the petitioner seeks to challenge the detention order dated 12.9.97 passed by District Magistrate, Bongaigaon in exercise of powers under Section 3(2) of the National Security act, 1980, hereinafter referred to as "the Act" filed as Annexure-A to the petition. The impugned order of detention based on grounds as contained in Annexure-B, they are reproduced hereunder:

(2.) The person has the following associates:

(3.) The persons has joined ULFA in the year 1989 at the instance of Sri Biswajit Singha, hardcore ULFA activist of Bongaigaon. ULFA organisation has been declared inlawful association by Govt. of India vide notification No. SO. 915(E) dated 27.11.90 under the provision of Unlawful Activities (Prer/ention) Act, 1967.