Harries, C.J. - (1.) These are applications for writs in the nature of habeas corpus filed by persons detained under the Preventive Detention Act, 1950 as amended by the Preventive Detention Act of 1951. A number of the detenus were detained under orders made in February 1950 and in the cases of these detenus what are called supplementary grounds were served in July, 1950 and in some instances additional supplementary grounds were served later in the same month. In other cases the grounds served contained very detailed particulars, and in those cases the grounds were served either at the time the orders were made or very shortly afterwards.
(2.) These applications were made after the Act of 1951 amending the Preventive Detention Act of 1950 was passed and it was contended on behalf of all the detenus that this Amending Act was ultra vires the Constitution. We heard a full argument on this question before the Supreme Court delivered judgment in the cases of 'S. Krishnan v. State of Madras', and 'Ram Prasad Rabha v. The State of Assam (SC)'. After hearing an argument on this point all the cases were adjourned to enable them to be placed before the Advisory Board as the detenus were apprehensive that an adverse decision by this Court might affect their chances before the Advisory Board.
(3.) The Advisory Board have now dealt with all the cases and released about thirty detenus. We have only heard the cases which were dismissed by the Advisory Board.;