- (1.) It is a petition for a writ in the nature of habeas corpus under Art. 32 of the Constitution. The petitioner alleges that he is the acting President of the Council of the Displaced Bengalees living in the State of Assam. On April 2, 1973, the District Magistrate, Sibasagar, Jorhat, in the said State, passed an order under S. 3 (2) read with S. 3 (1) (a) (ii) of the Maintenance of Internal Security Act, 1971 for detaining the petitioner in the Jorhat Jail. Accordingly, he was so detained. On April 3, 1973 the District Magistrate served the grounds of detention on him. The State Government approved the order of detention.
(2.) The petition was heard by us on October 30, 1973. After hearing counsel for the parties we were of opinion that the petition should be allowed. Accordingly, we passed an order directing the release of the petitioner. The reasons in support of the order are now set forth in this judgment.
(3.) The District Magistrate has detained the petitioner with a view to preventing him from acting in any manner prejudicial to "maintenance of public order." The sole argument before us is that some of the grounds served on him by the District Magistrate have got no relevance to public order. Grounds of detention are 16 in number. Some of the grounds do relate to public order, and it is not necessary to set them out here. We shall mention only such grounds as, in our opinion, have no relevance to public order. Those grounds are : "(2) That he spoke ill of the State Government, and the Assamese people in a camera meeting in the last part of March, 1961 held at the residence of Shri Hemandra Kishore Roy, Jorhat. Then he was Secretary of the Refugee Association, Assam. (3) That he issued a Press Statement on 6-12-71 on the Pak atrocities in East Pakistan (Bengla Desh) blaming General Yahaya Khan and the American Government. Another telegram was sent on 20-11-1971 to Mr. Kenneth Keating American Ambassador in India, to stop mass killing in East Pakistan. (6) That he challenged the census operation in Assam and stated that the figures of Assamese population were shown highly inflated at the cost of Bengalis. (11) That he sent a telegram on 10-10-1972 to the Prime Minister, India on the language movement in Assam. The contents of the telegram were highly exaggerated and false. (12) That he sent another exaggerated telegram on 31-12-1972 to the Prime Minister, India requesting her not to enter into any language settlement with Cachar leaders. He signed the telegram as the Council's acting President.;