LAISHRAM BIHARI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This case was referred to larger Bench pursuant to the order dated 19.09.2002 passed by a Division Bench of this count on the following question.

(2.) The question therefore to be decided is - "Whether the detenu under the National Security Act has a right to make representation against the order of detention to the authority making such order, even if the Act provides for making representation to the appropriate government".

(3.) None appeared on behalf of the contesting parties. May be because of the fact that the detenu in W.P. (Criminal) No. 9/2002 has been released by setting aside the order, of detention vide order dated 19.9.2002. In spite of the absence of the learned counsel for the parties, we have proceeded to dispose of the case as the aforementioned question has been referred by the Division Bench.