PARTAP SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THE District Magistrate, Amritsar passed a detention order qua the Petitioner on September 21, 1987 under Section 3(2) read with Section 14(2) of National Security Act, 1980 (approved on September 25, 1987) and the same was confirmed on March 8, 1988, - -vide Annexure P. 1. This order of detention was revoked; - -vide order dated 29th April, 1988 and fresh order of detention was passed, - -vide order dated April 29, 1988, Annexure P. 2. The grounds of detention dated April 29, 1988 are Annexure P. 3.

(2.) THE Petitioner, - -vide this petition has challenged his detention order dated April 29, 1988, Annexure P. 2 on the following grounds:

(3.) THE grounds for challenging the detention order mentioned in the petition have been reiterated during arguments by counsel for the Petitioner. Counsel for the State has vehemently opposed the same.