Palekar, J. - (1.) This is a petition under Art. 32 of the Constitution for a writ in the nature of habeas corpus. The petitioner was detained by an order dated 22-3-1972 passed by the District Magistrate, Howrah in exercise of the powers conferred on him by sub-s. (1) r/w/ sub-s. (2) of Section 3 of the Maintenance of Internal Security Act, 1971 (Act 26 of 1971). The order was passed with a view to preventing the petitioner from acting in any manner prejudicial to the maintenance of Supplies and Services essential to the community.
(2.) The grounds on which the order was passed are as follows: (1) On 3-8-71 at about 18.45 hours, you and your associates K. Mali, Baidyanath Sadhukhan and others were found by Watcher constable 1609 Bipad Bhanjan Burman and Watcher Constable 1368 Anath Bandhu Karmaker of Howrah D. E. B., who were on pain cloth duty to unload 5 bags of rice from lorry No. WBL 366 on Netaji Subhas Road near Allahabad Bank under Howrah P. S. and to dispose of the stock forthwith to the retailers of Naba Kumar Nandy Lane at Rs. 1.60 paise per k.g. As a result of this unloading 306 kgs. of rice were received short at the destination. You and your associates by your such activities of removal of rice from the F. C. I. account and by selling the same in the Statutory Rationing Area frustrated the policy of the Government with regard to the supply and distribution of essential commodities to the community. (2) On 5-8-71 at about 16.00 hours, you and your associates Tinkeri Seth and others assembled in front of Allahabad Bank on Netaji Subhas Road, P. S. Howrah, (within S. R. area) and removed 1090 kgs. and 1065 kgs. rice respectively from lorry No. WBK 1751 and WBL 2691 loaded with rice on F. C. I. account. You and your associates fled away on the approach of the police and 1180 kgs. of rice were recovered from the place of occurrence and adjacent places. The shortage of 2155 kgs. of rice from the lorry were reported by the F. C. I. Agent at Belgachia Food Godown. You and your associates by your such activities frustrated the policy of the Govt., with regard to the supply and distribution of essential commodities to the community. (3) On 20-8-71 at about 19.30 hours, you and your associates Kani Mali, Balai and others assembled in front of Allahabad Bank on Netaji Subhas Road in S. R. Area, P. S. Howrah and removed 690 kgs. of rice from lorry No. WGE 1780 loaded with 110 bags of rice on F. C. I. account. On the same day the entire quantity of rice was recovered from a house at No. 2, Harcourt 1st Bye Lane, P. S. Howrah under occupation of your associate Keshab Ch. Das. This shortage was reported to the Agent at Foreshort Godown. Your such activities of removal of rice from the F. C. I. account are highly prejudicial in the interest of maintenance of proper supply and service of essential commodities to the community.
(3.) The petitioner had an opportunity to make a representation to the Advisory Board. In due course the detention order was confirmed by the State Government on 30-5-1972 and communicated to him on 1-6-1972.;