(1.) THE petitioners question the legality of the orders of detention dated 25/07/1973 passed by the District Magistrate, Kamrup, under S. 3(2) (a) of the Maintenance of Internal Security Act, 1971, hereinafter referred to as the "Act" and pray for issue of writs in the nature of habeas corpus.
(2.) THE orders of detention state that the detaining authority is satisfied that with a view to prevent the petitioners from acting in a manner prejudicial to the maintenance of supplies and services essential to the community in Kamrup District, it is necessary that they should be detained in Gauhati Jail with immediate effect until further orders.
(3.) THE grounds of detention served on the petitioner Raj Kumar Deorah read as follows :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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