BOIJAYANTA BARUA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THE Petitioner Boijayanta Barua alias Raj Baruah, is detenu under the National Security Act, 1980 (for short the 'Act'), He was detained by the Government of Assam under the detention order dated 5.1.92. The Government of Assam thereafter referred the matter to the Advisory Board constituted by it under Section 9 of the Act.

(2.) THE case of the Petitioner is that the Advisory Board has reported that there was to sufficient cause for the detention of the Petitioner and, therefore, the Government should revoke the detention order and be should be released forthwith.

(3.) IN Akshoy Konai v. State of W.B. : AIR 1973 SC 300, Supreme Court has held: