DALBIN N. MARAK AND ORS. Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) Heard Mr. S.P. Mahanta, learned senior counsel assisted by Mr. S. Dey, learned counsel appearing for the petitioner and also Mr. N.D. Chullai, learned senior GA appearing for the respondents.

(2.) By this writ petition, the petitioner is assailing (i) the impugned detention order dated 14.01.2014 issued by the detaining authority in exercise of the powers conferred upon him under Section 3(1) of the Meghalaya Preventive Detention Act, 1995 for detaining the petitioner-detent with immediate effect until further orders, (ii) Order of the State Government dated 24.01.2014 for approving the detention order dated 14.01.2014 and (iii) Order of the State Government dated 04.03.2014 for confirming and to continue the detention order for a period of 3 (three) years w.e.f. 14.01.2014 i.e. 14.01.2014 to 31.11.2017.

(3.) The framers of our constitution accepted the preventive detention as an unavoidable necessity but that necessity should not be aggravated by an interpretation which would drain Article 22(4) to (7) of its contents, if a reasonable alternative construction was possible, it would avoid that result.