- (1.) Leave granted. Since the matter was fixed for final arguments as per the earlier direction of this Court given in its order dated 15.5.2015, we have heard the case finally.
(2.) In this appeal the Appellant has challenged the validity of judgment dated 15.12.2014 passed by the High Court in writ appeal No. 28/2013. By the said judgment the appeal Court has upheld the order and judgment dated 13.6.2013 passed by the learned single Judge of the High Court and by the order dated 13.6.2013 the High Court had affirmed the detention order dated 29.1.2013 which was passed against the Appellant herein.
(3.) On going through the detention order we find that as per detaining authority, a new militant outfit by the name of Garo National Liberation Army (GNLA) has come into existence in Garo Hills in Meghalaya and two persons, namely, the Appellant herein as well as one Mr. Sohan D. Shira are the founders thereof. It is also alleged in this detention order that this militant organization has unleashed a reign of terror on the peace loving citizenry by executing criminal activities like extortion, kidnapping for ransom, ruthless murders of businessmen and traders, criminal intimidation to create a tear psychosis to suit their nefarious designs. It is to prevent the occurrence of the aforesaid alleged acts on the part of this organization the detaining authority founded fit to detain the Appellant.;