Maibam B.K. Singh, J. - (1.) Heard Mr. Pradeep Keisam, learned counsel appearing on behalf of the petitioner, Mi. R.S. Reisang, learned Addl. Govt. Advocate appearing on behalf of the respondent Nos. 1, 2 and 3 and Mr. C. Komol, learned counsel appearing on behalf of the respondent No. 4.
(2.) There is no dispute in respect of the following facts : The petitioner namely, Md. Yahiya Khan, @ Inao was detained under National Security Act, 1980, vide order dated 28.2.2008 passed by the District Magistrate, Thoubal purportedly with a view to prevent him from acting in any manner prejudicial to the security of the State and Maintenance of Public Order. The petitioner was furnished the grounds of detention vide letter No. Crl. NSA No. 5 of 2008 dated 28.2.2008. The said detention order was approved and confirmed vide order dated 10.3.2008 and 14.4.2008 respectively.
(3.) This writ petition has been filed challenging the legality of the above said detention order as well as its approval and confirmation orders. The only ground submitted by Mr. Pradeep Keisam, learned counsel appearing on behalf of the petitioner is that the representation of the petitioner made to the Central Government was not dealt with by the concerned authorities as expeditiously as possible and thereby the petitioner's right under Article 22(5) of the Constitution of India has been violated. According to the learned counsel appearing on behalf of the petitioner, the representation dated 13.3.2008 was submitted to the Secretary, Ministry of Home Affairs, Govt, of India through the Superintendent of Manipur Central Jail, Sajiwa but the same was not disposed of till the date of filing of the present writ petition.;