(1.) Heard Mr. AC Borbora, learned senior counsel for the petitioner, Mr. D. Baruah, learned Addl. CGSC and Mrs. A. Aier, learned State counsel.
(2.) The detention of the petitioner Shri Nurul Hussain under Section 3 of the National Security Act, 1980 is in challenge in this petition.
(3.) The Chief Secretary (Home), Govt. of Nagaland in exercise of the powers conferred upon him under sub-sections (1) and (2) of Section 3 of the Act of 1980 ordered that the petitioner be detained and kept in Central Jail, Dimpaur. The order has been passed after being satisfied that the petitioner has been acting in a manner prejudicial to the defence of India, security of the State of Nagaland and maintenance of public order.